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 32] [Entire Act] State of Kerala - Subsection Section 32(19A) in Kerala General Sales Tax Rules, 1963 (19A)Every person who consigns goods by any vehicle or vessel which is not in pursuance of a sale shall issue a certificate of ownership in Form 27 A.
