Section 75(1) in Kerala Value Added Tax Rules, 2005
(1)(a)Every appeal under sub- section (1) of section 60 shall be in Form No. 31 and shall be verified in the manner specified therein.(b)It shall be in quadruplicate and accompanied by four copies (one of which shall be the original or authenticated copy) of the order appealed against and also three copies of the order of the assessing authority.
