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[Cites 0, Cited by 0] [Section 25E] [Entire Act]

State of Kerala - Subsection

Section 25E(15) in Kerala Finance Act, 2016

(15)in section 88, in item (e), the following shall be added, namely:-"by sending it through the portal of the registered dealer in the Kerala Value Added Tax information System (KVATIS) along with an alert through short message service (SMS) in the phone number declared by the dealer with the department.";