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[Cites 0, Cited by 0] [Section 17(8)] [Section 17] [Entire Act]

State of Kerala - Subsection

Section 17(8)(a) in Kerala Value Added Tax Rules, 2005

(a)the fee specified in sub- section (1) of S.16 (in the case of a dealer other than a dealer registered under the Kerala General Sales Tax Act 1963, (15 of 1963); or