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[Cites 0, Cited by 0] [Section 22(3)] [Section 22] [Entire Act]

State of Kerala - Subsection

Section 22(3)(viii) in Kerala Value Added Tax Rules, 2005

(viii)A statement regarding the declaration in Form No. 43 obtained from the persons to whom goods are sold under clause (b) of sub-section (7) of section 6, along with the photocopies of such declarations.