Legal Document View

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
[Cites 0, Cited by 0] [Section 22(3)] [Section 22] [Entire Act]

State of Kerala - Subsection

Section 22(3)(vi) in Kerala Value Added Tax Rules, 2005

(vi)A statement regarding the declarations in Form No.41 obtained from any institution referred to in serial No 98 of the third schedule, along with the photocopies of such declaration.