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[Cites 0, Cited by 0] [Section 21A] [Entire Act]

State of Kerala - Subsection

Section 21A(4) in Kerala Value Added Tax Rules, 2005

(4)The Green Card shall be invalidated, on penalizing the green card holder for violation of any provisions under the Kerala General Sales Tax Act, 1963, Kerala Value Added Tax Act, 2003 or the Central Sales Tax Act, 1956.