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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Kerala - Subsection

Section 41(1) in Kerala Value Added Tax Rules, 2005

(1)Where a registered dealer collects tax under section 30 he shall show it separately in each bill, invoice or cash memorandum, as the case may be and pay it over to Government in the manner specified under sub-rule (6) of Rule 22.