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] [Entire Act] State of Kerala - Subsection Section 56(10) in Kerala Goods and Services Tax Rules, 2017 (10)Unless proved otherwise if any documents registers or any books of account belonging to a registered person are found at any presumed to be maintained by the said registered person.
