Legal Document View

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
[Cites 0, Cited by 0] [Section 5(26)] [Section 5] [Entire Act]

State of Kerala - Subsection

Section 5(26)(iii) in Kerala General Sales Tax Rules, 1963

(iii)He shall pay in full the amount or amounts collected by him by way of tax or taxes to the Government or before the 20th day of the month succeeding that in which such collection is made, either by remitting in the Government Treasury and producing the receipt thereof or by presenting a crossed cheques or demand draft for the full amount, before the assessing authority.