Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Kerala - Subsection

Section 8(3) in Kerala General Sales Tax Rules, 1963

(3)In the case of goods, the purchase of which is liable to tax under section 5A of the Act, the total turnover of a dealer for the purpose of these rules shall be the amount for which such goods are purchased by the dealer.