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[Cites 0, Cited by 0] [Section 17(8)] [Section 17] [Entire Act]

State of Kerala - Subsection

Section 17(8)(iii) in Kerala Value Added Tax Rules, 2005

(iii)where fee is payable under section 16, by a chalan receipt from a Government Treasury or demand draft drawn in favour of the registering authority, payable at his headquarters for--