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 13A] [Entire Act] State of Kerala - Subsection Section 13A(6) in The Kerala General Sales Tax Act, 1963 (6)Every holder of a provisional registration certificate shall, before starting, commercial production in the industrial unit, get himself registered under Section 13.
