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[Cites 0, Cited by 0] [Section 73] [Entire Act]

State of Kerala - Subsection

Section 73(a) in The Kerala Value Added Tax Act, 2003

(a)abets or induces in any manner another person to make and deliver any return or an account or a statement or declaration under this Act or rules made there under, which is false and which he either knows to be false or does not believe to be true, or