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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Kerala - Subsection

Section 17(9) in Kerala Value Added Tax Rules, 2005

(9)If a partner retires without the partnership being dissolved thereby, he shall send to the registering authority a declaration in Form No 3, within 30 days of his retirement, along with a copy of the deed of retirement.