Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 18A] [Entire Act] State of Kerala - Subsection Section 18A(2) in Kerala Tax on Entry of Goods Into Local Areas Act, 1994 (2)The authorisation referred to in sub-section (1) shall be in such form and accompanied by such fee as may be prescribed.] [Inserted by Act 7 of 2001 w.e.f. 28-7-2001.]
