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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Kerala - Subsection

Section 42(6) in Kerala Value Added Tax Rules, 2005

(6)Any contractor may apply to the assessing authority in Form No. 20D for the issue of such certificate. The assessing authority, if it is satisfied that the applicant complies with the requirement of sub-rule (5), may issue a certificate in Form No. 20E