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[Cites 0, Cited by 0] [Section 94(3)] [Section 94] [Entire Act]

State of Kerala - Subsection

Section 94(3)(i) in The Kerala State Goods and Services Tax Act, 2017

(i)a "Limited Liability Partnership" formed and registered under the provisions of the Limited Liability Partnership Act, 2008 (Central Act 6 of 2009) shall also be considered as a firm;