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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Kerala - Subsection

Section 15(3) in The Kerala Value Added Tax Act, 2003

(3)Notwithstanding anything contained in the foregoing sub- sections, an authorized retail or wholesale distributor dealing exclusively in rationed articles under the Kerala Rationing Order, 1966 shall not be liable to get himself registered under this Act.