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 5A] [Entire Act] State of Kerala - Subsection Section 5A(3) in Kerala General Sales Tax Rules, 1963 (3)On receipt of the application, the assessing authority shall scrutinize the same and if the application is in order, issue a provisional certificate in Form No.4A
