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 5] [Entire Act] State of Kerala - Subsection Section 5(18) in Kerala General Sales Tax Rules, 1963 (18)Where a certificate of registration issued is lost or destroyed, a duplicate of the certificate may be issued by the registering authority on application and on payment of a fee of rupee one.
