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 78(2)] [Section 78] [Entire Act] State of Kerala - Subsection Section 78(2)(b) in Kerala Value Added Tax Rules, 2005 (b)where clarification in respect of the nature of any transaction is sought, by copies of any document with reference to which the clarification in sought;