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[Cites 0, Cited by 1] [Section 20] [Entire Act]

State of Kerala - Subsection

Section 20(2) in The Kerala Value Added Tax Act, 2003

(2)In case of a dealer having more than one place of business, the aggregate turnover of all such places of business shall, subject to the provisions of sub-section (3), be taken as the turnover of the business for the purposes of this Act.