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 19A] [Entire Act] State of Kerala - Subsection Section 19A(b) in The Kerala General Sales Tax Act, 1963 (b)if the assessing authority is satisfied that ay return submitted under clause (a) is correct and complete, it shall assess the dealer on the basis thereof;
