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 56(5)] [Section 56] [Entire Act] State of Kerala - Subsection Section 56(5)(c) in Kerala Goods and Services Tax Rules, 2017 (c)the complete address of the premises where goods are stored by him, including goods stored during transit along with the particulars of the stock stored therein.