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[Cites 0, Cited by 0] [Section 58(1)] [Section 58] [Entire Act]

State of Kerala - Subsection

Section 58(1)(iv) in Kerala Value Added Tax Rules, 2005

(iv)a purchase register showing date wise details of the person from whom goods are purchased indicating the registration number, if the purchase is from a registered dealer, details of goods, quantity and value of goods purchased, freight, delivery charges or cost of installation which are separately charged, other charges, if any, paid, and input tax for such purchases.