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[Cites 0, Cited by 2] [Section 67(1)] [Section 67] [Entire Act]

State of Kerala - Subsection

Section 67(1)(i) in The Kerala Value Added Tax Act, 2003

(i)has failed to comply with all or any of the terms of any notice or summons issued to him by or under the provisions of this Act or the rules made there under; or