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[Cites 0, Cited by 1] [Section 17] [Entire Act]

State of Kerala - Subsection

Section 17(4) in The Kerala Value Added Tax Act, 2003

(4)Where a dealer getting registered under section 15 had furnished any security in accordance with the provisions of the Kerala General Sales Tax Act, 1963 (15 of 1963) notwithstanding anything to the contrary contained in this Act the security furnished under the provision of the said Act shall be deemed to have been furnished under the provisions of this Act.