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 4B] [Entire Act] State of Kerala - Subsection Section 4B(a) in Kerala General Sales Tax Rules, 1963 (a)(i)he shall be the citizen of the Indian Union, or(ii)he shall be a person to whom a certificate of eligibility has been granted by the Ministry of Home Affairs, Government of India;
