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[Cites 0, Cited by 0] [Section 67(4)] [Section 67] [Entire Act]

State of Kerala - Subsection

Section 67(4)(b) in Kerala Value Added Tax Rules, 2005

(b)The security referred to in the first proviso to sub section (2) of section 47 shall be in Form No.6. Where such bond is required to be furnished with sureties, the sureties shall be identifiable and solvent enough for the amount assured.