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[Cites 0, Cited by 0] [Section 15B] [Entire Act]

State of Kerala - Subsection

Section 15B(c) in The Kerala Value Added Tax Act, 2003

(c)pay tax under sub - section ( 5 ) of section 6, subject to eligibility, or pay tax under section 8 for the relevant years subject to eligibility and filing application for compounding along with the registration application: