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 5A] [Entire Act]

State of Kerala - Subsection

Section 5A(5) in Kerala General Sales Tax Rules, 1963

(5)Subject to the provisions of sub-rule (4), the provisional registration certificate issued, under sub-rule (3) shall be valid until it is cancelled or till commercial production is started in the industrial unit, whichever is earlier.