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 58(10)] [Section 58] [Entire Act] State of Kerala - Subsection Section 58(10)(v) in Kerala Value Added Tax Rules, 2005 (v)every dealer paying presumptive tax under sub section (5) of section 6 issue be in Form No. 8 D;