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[Cites 0, Cited by 0] [Section 63] [Entire Act]

State of Kerala - Subsection

Section 63(2) in The Kerala Value Added Tax Act, 2003

(2)The petition shall be in the prescribed form and shall be verified in the prescribed manner and where it is preferred by a person other than an officer empowered by the Government under sub-section (1) it shall be accompanied by a fee of one thousand five hundred rupees.