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 33A] [Entire Act] State of Kerala - Subsection Section 33A(5) in Kerala General Sales Tax Rules, 1963 (5)A delivery note in respect of which a report has been received by the assessing authority under sub-rule (2) shall not be valid for the purpose of sub-rule (17) of rule 32.
