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 79] [Entire Act] State of Kerala - Subsection Section 79(3) in Kerala Value Added Tax Rules, 2005 (3)The applicant shall submit all other documents, records or details, which the Settlement Commission may require him to furnish.
