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 42] [Entire Act] State of Kerala - Subsection Section 42(1) in Kerala Value Added Tax Rules, 2005 (1)The declaration specified in sub-section (2) of section 10 shall be in Form No.20, the quarterly certificate in Form No. 20 A and the liability certificate shall be in Form No. 20 B
