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

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

State of Kerala - Subsection

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

(vii)to an officer of the Government of India, or the Government of any State or Union Territory in India, if an agreement for disclosure on a reciprocal basis has been entered into between the Government and the Government of India or the Government of the State or Union Territory, as the case may be:

Legal Document View

Unlock Advanced Research with PRISMAI

State of Kerala - Subsection

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