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[Cites 0, Cited by 0] [Section 97] [Entire Act]

State of Kerala - Subsection

Section 97(7) in Kerala Goods and Services Tax Rules, 2017

(7)All applications for grant from the Consumer Welfare Fund shall be made by the applicant Member Secretary, but the Committee shall not consider an application, unless it has been inquired into in material details and recommended for consideration accordingly, by the Member Secretary.