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[Cites 0, Cited by 0] [Section 66(6)] [Section 66] [Entire Act]

State of Kerala - Subsection

Section 66(6)(b) in Kerala Value Added Tax Rules, 2005

(b)The delivery note and the certificate of ownership referred to in sub-section (3) of section 46 shall be in Form No. 15 and Form No. 16 respectively: