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[Cites 0, Cited by 0] [Section 17(8)] [Section 17] [Entire Act]

State of Kerala - Subsection

Section 17(8)(ix) in Kerala Value Added Tax Rules, 2005

(ix)by proof of payment of a fee of five hundred rupees for Electronic Identity Card and two hundred and fifty rupees for each add-on cards in such manner as Government may direct from time to time (in the case of a dealer who has applied for Electronic Identity Card under section 16 Dealer to whom Electronic Identity Card had already been issued under the Kerala General Sales Tax Act, 1963 shall not be required to make any payment under these rules. Those dealers who have made the payment and awaiting issue of the card furnish the details of payments.