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 85] [Entire Act] State of Kerala - Subsection Section 85(3) in Kerala Value Added Tax Rules, 2005 (3)Where the security is furnished in the form of a security bond, the sureties furnished shall be solvent for the amount of security furnished.
