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 48] [Entire Act]

State of Kerala - Subsection

Section 48(1) in Kerala Goods and Services Tax Rules, 2017

(1)The invoice shall be prepared in triplicate, in the case of supply of goods, in the following manner, namely,-
(a)the original copy being marked as Original for Recipient;
(b)the duplicate copy being marked as Duplicate for Transporter; and
(c)the triplicate copy being marked as Triplicate for Supplier.