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 19B] [Entire Act] State of Kerala - Subsection Section 19B(2) in The Kerala General Sales Tax Act, 1963 (2)The provisions of sub-sections (2) to (4) of section 19 shall apply to the assessment or reassessment under subsection (1).
