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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Kerala - Subsection

Section 16(4) in The Kerala Value Added Tax Act, 2003

(4)Where a dealer has more than one place of business, the registration certificate shall cover all such place of business.The registering authority shall issue such number of certified copies of the registration certificate to the dealer for exhibition at each of his places of business and the dealer shall pay a fee of one hundred and fifty rupees for each of such certified copy.