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[Cites 0, Cited by 1] [Section 19] [Entire Act]

State of Kerala - Subsection

Section 19(2) in The Kerala Value Added Tax Act, 2003

(2)The entire turnover of business carried on under the permit shall be included and accounted for by the registered dealer in his accounts and returns and shall be dealt with as if it were the turnover of business done by the registered dealer himself at the registered place of business.