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[Cites 0, Cited by 0] [Section 85(2)] [Section 85] [Entire Act]

State of Kerala - Subsection

Section 85(2)(b) in The Kerala Value Added Tax Act, 2003

(b)the permission of the Commissioner, where such particulars are to be furnished by an Assistant Commissioner(Appeals) or Assistant Commissioner or by a Deputy Commissioner (Appeals) or by a Deputy Commissioner: