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[Cites 0, Cited by 0] [Section 150(1)] [Section 150] [Entire Act]

State of Kerala - Subsection

Section 150(1)(i) in The Kerala State Goods and Services Tax Act, 2017

(i)the registering authority empowered to register motor vehicles under the Motor Vehicles Act, 1988 (Central Act 59 of 1988); or