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[Cites 0, Cited by 0] [Section 97(3)] [Section 97] [Entire Act]

State of Kerala - Subsection

Section 97(3)(e) in Kerala Value Added Tax Rules, 2005

(e)who has passed the Post Graduate Diploma in Taxation awarded by the Centre for Taxation Studies constituted by the Government of Kerala vide G.O. (MS) - 46/91/TD. Dated 19-3-1991.