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[Cites 0, Cited by 0] [Section 98] [Entire Act]

State of Kerala - Subsection

Section 98(3) in The Kerala Value Added Tax Act, 2003

(3)Notwithstanding anything in sub-section (1), Government may permit the use of the registration certificates issued under the provisions of the said Act and also of such forms prescribed by the rules made there under by any dealer to whom the provisions of this Act applies, till the thirtieth day of June, 2005