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 23B] [Entire Act] State of Kerala - Subsection Section 23B(9) in The Kerala General Sales Tax Act, 1963 (9)There shall not be any refund or any adjustment subsequently for the amount settled under this scheme, under any circumstances.]
