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[Cites 0, Cited by 0] [Section 11(1)] [Section 11] [Entire Act]

State of Kerala - Subsection

Section 11(1)(b) in Kerala Goods and Services Tax Rules, 2017

(b)the business vertical of a taxable person shall not be granted registration to pay tax under section 10 if any one of the other business verticals of the same person is paying tax under section 9;