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 2] [Section 46(3)] [Section 46] [Entire Act] State of Kerala - Subsection Section 46(3)(a) in The Kerala Value Added Tax Act, 2003 (a)either a tax invoice or delivery note or certificate of ownership containing such particulars, as may be prescribed, and