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[Cites 0, Cited by 0] [Section 79] [Entire Act]

State of Kerala - Subsection

Section 79(1) in Kerala Value Added Tax Rules, 2005

(1)Every application under sub-section (1) of section 61 shall be in quadruplicate, in Form No. 36 and shall be verified in the manner specified therein and accompanied by a fee of one thousand five hundred rupees.