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State of Kerala - Section

Section 100 in Kerala Value Added Tax Rules, 2005

100. Use of forms.

(1)Where a price has been fixed for the issue of any form prescribed by these Rules, only the appropriate form printed under the authority of the Government shall be used for the purpose.
(2)The forms prescribed in these Rules may be used with such variation in matters of details as may be directed by the Commissioner from time to time.