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 86] [Entire Act] State of Kerala - Subsection Section 86(3) in The Kerala Value Added Tax Act, 2003 (3)The authorization referred to in sub-section (1) shall be in such form and accompanied by such fee as may be prescribed.
