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 34] [Entire Act] State of Kerala - Subsection Section 34(2) in Kerala Value Added Tax Rules, 2005 (2)Any return under these rules may be submitted either in person, or by registered post with acknowledgement due, or by courier service, or through electronic means.
