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 58] [Entire Act] State of Kerala - Subsection Section 58(2) in Kerala General Sales Tax Rules, 1963 (2)The return shall be in Form 45 and shall be submitted as to reach the assessing authority of the area on or before the 15th day of the month following that to which it relates.
