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

State of Kerala - Subsection

Section 17A(4) in Kerala Value Added Tax Rules, 2005

(4)Any person who has been granted registration under this Rule and subsequently applies for registration under section 15 of the Act may be granted registration under that section on fulfilling the conditions prescribed after canceling the registration granted under section 15A.