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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Kerala - Subsection

Section 16(7) in The Kerala Value Added Tax Act, 2003

(7)A certificate of registration issued under sub-section (2) shall be valid for a year and shall be renewed from year to year on payment of the fee specified below:
(a)dealer who is not an importer: Five hundred rupees
(b)others : One thousand five hundred rupees.