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 21B] [Entire Act] State of Kerala - Subsection Section 21B(3) in Kerala General Sales Tax Rules, 1963 (3)Where assessment is deemed to have been completed under sub-rule (2), the assessing authority shall not be required to give any further intimation to the dealer.
