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[Cites 0, Cited by 0] [Section 46(3)] [Section 46] [Entire Act]

State of Kerala - Subsection

Section 46(3)(f) in The Kerala Value Added Tax Act, 2003

(f)[ when goods are transported out of the State through coastal cargo, air or railways, such dealer or person or his agents by whatever name called, shall furnish a declaration to such authority in such manner as may be prescribed.] [Inserted by Kerala Act No. 18 of 2016, dated 13.11.2016.]