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[Cites 0, Cited by 0] [Section 19(1)] [Section 19] [Entire Act]

State of Kerala - Subsection

Section 19(1)(d) in Kerala Goods and Services Tax Rules, 2017

(d)where a change in the constitution of any business results in the change of the Permanent Account Number of a registered person, the said person shall apply for fresh registration in FORM GST REG-01: