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 55] [Entire Act] State of Kerala - Subsection Section 55(3) in Kerala Goods and Services Tax Rules, 2017 (3)Where goods are being transported on a delivery challan in lieu of invoice, the same shall be declared as specified in rule 138.
