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[Cites 0, Cited by 2] [Section 16] [Entire Act]

State of Kerala - Subsection

Section 16(9) in The Kerala Value Added Tax Act, 2003

(9)If any dealer registered under this Act has committed the offence of evasion of tax for more than once during an year, the registering authority may, for the reasons to be recorded in writing, cancel the registration of such dealer.