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[Cites 0, Cited by 0] [Section 26(2)] [Section 26] [Entire Act]

State of Kerala - Subsection

Section 26(2)(a) in Kerala Goods and Services Tax Rules, 2017

(a)in the case of an individual, by the individual himself or where he is absent from India, by some other person duly authorised by him in this behalf, and where the individual is mentally incapacitated from attending to his affairs, by his guardian or by any other person competent to act on his behalf;