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 60] [Entire Act] State of Kerala - Subsection Section 60(1) in Kerala General Sales Tax Rules, 1963 (1)The Chartered Accountant referred to in clause (c) of Section 55 shall be a Chartered Accountant as defined in Chartered Accountants Act, 1949 (Central Act 38 of 1949).
