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[Cites 0, Cited by 0] [Section 57A] [Entire Act]

State of Kerala - Subsection

Section 57A(2) in Kerala Value Added Tax Rules, 2005

(2)Every application for the certificate as prescribed under sub rule (1) shall be in Form No.50 and shall be filed before the assessing authority by the promoter or developer or by whatsoever name called for construction or development of such flats or apartments.