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[Cites 0, Cited by 0] [Section 22(3)] [Section 22] [Entire Act]

State of Kerala - Subsection

Section 22(3)(iv) in Kerala Value Added Tax Rules, 2005

(iv)Photocopies of the Delivery Note in Form No. 15 used during the period for which the return relates. Originals of the Delivery Note shall be submitted along with the annual return.