Legal Document View

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
[Cites 0, Cited by 0] [Section 21A(2)] [Section 21A] [Entire Act]

State of Kerala - Subsection

Section 21A(2)(b) in Kerala Value Added Tax Rules, 2005

(b)Priority in issue of statutory forms like Delivery Note, C Form, F Form.