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[Cites 0, Cited by 0] [Section 58(5)] [Section 58] [Entire Act]

State of Kerala - Subsection

Section 58(5)(a) in Kerala Value Added Tax Rules, 2005

(a)particulars of authorization received by him to purchase or sell goods on behalf of each principal separately and the date on which a copy of such authorization in each case was sent to the assessing authority.