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[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Kerala - Subsection

Section 44(1) in Kerala Value Added Tax Rules, 2005

(1)Every dealer who buys or sells goods for valuable consideration other than cash shall separately specify in the return of turnover which he is required to submit under these rules, the quantity of goods so bought or sold and the description, in sufficient detail, of the valuable consideration for which the goods were bought or sold.