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 37] [Entire Act] State of Kerala - Subsection Section 37(3) in Kerala Value Added Tax Rules, 2005 (3)On completion of the audit visit the officer mentioned in sub-rule (1) shall issue a certificate of audit in form No.18B to the dealer.
