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 100] [Entire Act] State of Kerala - Subsection Section 100(1) in Kerala Value Added Tax Rules, 2005 (1)Where a price has been fixed for the issue of any form prescribed by these Rules, only the appropriate form printed under the authority of the Government shall be used for the purpose.
