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 102] [Entire Act] State of Kerala - Subsection Section 102(2) in Kerala Goods and Services Tax Rules, 2017 (2)On conclusion of the special audit, the registered person shall be informed of the findings of the special audit in FORM GST ADT-04.Chapter - XII Advance Ruling
