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[Cites 0, Cited by 0] [Section 18C(1)] [Section 18C] [Entire Act]

State of Kerala - Subsection

Section 18C(1)(a) in The Kerala Value Added Tax Act, 2003

(a)They shall, on payment of a fee of ten thousand rupees, obtain a certificate from the Commissioner for an year, based on the orders of exemption applicable to charitable institutions under the Income Tax Act, 1961 (Central Act 43 of 1961).