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[Cites 0, Cited by 0] [Section 83(2)] [Section 83] [Entire Act]

State of Kerala - Subsection

Section 83(2)(b) in The Kerala Value Added Tax Act, 2003

(b)during the said period, there was regularly supplied to the ordinary course of the said activities, information of the kind contained in the statement or of the kind from which the information so contained is derived;