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[Cites 0, Cited by 1] [Section 11] [Entire Act]

State of Kerala - Subsection

Section 11(12) in The Kerala Value Added Tax Act, 2003

(12)A registered dealer who intends to claim input tax credit under this section shall, for the purpose of determining the amount of input tax credit, maintain the accounts and such other records as may be prescribed, in respect of purchases, supplies and sales effected by him in the State.