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

State of Kerala - Subsection

Section 44(2) in Kerala Value Added Tax Rules, 2005

(2)Every dealer referred to in sub-rule (1) shall, in the sale bill or purchase bill, as the case may be, issued under sub-rule (10) of Rule 58 show the details of valuable consideration received or given for such sale or purchase and its cash equivalent separately.