Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Kerala - Subsection

Section 32(20) in Kerala General Sales Tax Rules, 1963

(20)Purchase bills or vouchers of exempted goods and goods liable to tax at different rates shall be kept separately date-wise and shall be serially numbered so as to facilitate easy checking of accounts by the assessing authority concerned.