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[Cites 0, Cited by 1] [Section 41] [Entire Act]

State of Kerala - Subsection

Section 41(1) in The Kerala Value Added Tax Act, 2003

(1)Where subsequent to any sale of taxable goods effected by a dealer the purchaser has returned the goods covered by the tax invoice fully or partly, within the period permitted by this Act or the Rules made there under, the dealer effecting the sale shall issue, forthwith, to the purchaser a credit note containing such particulars as may be prescribed.