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 1] [Section 16] [Entire Act] State of Kerala - Subsection Section 16(3) in The Kerala Value Added Tax Act, 2003 (3)The registering authority shall dispose of the application for registration received under sub-section (1), within thirty days from the date of receipt of the application.
