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

State of Kerala - Subsection

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

(c)all separately registered business verticals of such person shall pay tax under the Ordinance on supply of goods or services or both made to another registered business vertical of such person and issue a tax invoice for such supply.