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[Cites 0, Cited by 0] [Section 22(3)] [Section 22] [Entire Act]

State of Kerala - Subsection

Section 22(3)(xii) in Kerala Value Added Tax Rules, 2005

(xii)Statements regarding the details of statutory forms issued during the return period, such as the number and date of issue, to whom issued, turnover involved and commodities covered.