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[Cites 0, Cited by 0] [Section 15(2)] [Section 15] [Entire Act]

State of Kerala - Subsection

Section 15(2)(ii) in The Kerala Value Added Tax Act, 2003

(ii)every dealer, registered under the Kerala General Sales Tax Act, 1963 (15 of 1963) immediately before the date of commencement of this Act, whose total turnover under the said Act for the year preceding such date was not less than the limit specified under sub-section (1);