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 92] [Entire Act] State of Kerala - Subsection Section 92(1) in The Kerala Value Added Tax Act, 2003 (1)The Government may, by notification in the Gazette, make rules either prospectively or retrospectively to carry out the purposes of this Act.
