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] [Entire Act] State of Kerala - Section Section 73 in Kerala Value Added Tax Rules, 2005 73. Filing of application under Sections 49, 57 or 59. - Every application under section 49, section57 or section 59 shall be in Form No. 29 and shall be verified in the manner specified therein.
