Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Kerala - Subsection

Section 2(a) in Kerala Value Added Tax Rules, 2005

(a)"Act" means the Kerala Value Added Tax Act, 2003;
(aa)"Audit Officer" means any officer appointed under section 3 to perform the functions of an Audit Officer under the Act and includes an officer designated under section 23 to conduct audit visit.
(ab)Omitted [SRO.385/2007].