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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Kerala - Subsection

Section 3(5) in Kerala Goods and Services Tax Rules, 2017

(5)Any intimation under sub-rule (1) or sub-rule (3) in respect of any place of business in any State or Union Territory shall be deemed to be an intimation in respect of all other places of business registered on the same Permanent Account Number.