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[Cites 0, Cited by 0] [Section 19(2)] [Section 19] [Entire Act]

State of Kerala - Subsection

Section 19(2)(e) in Kerala Value Added Tax Rules, 2005

(e)by a bond prescribed under rule 85 for the amount fixed by the said authority in Form No. 6A, duly registered, along with title, possession and valuation certificates obtained from the Tahsildar concerned and the value of property shall not be lower than the amount, shown in the bond, or