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 67(1)] [Section 67] [Entire Act] State of Kerala - Subsection Section 67(1)(g) in The Kerala Value Added Tax Act, 2003 (g)has failed to return the un used statutory Forms and Declarations under this Act after the cancellation or suspension of the registration; or