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[Cites 0, Cited by 0] [Section 94] [Entire Act]

State of Kerala - Subsection

Section 94(3) in The Kerala Value Added Tax Act, 2003

(3)Every application by a dealer or any other person other than an officer acting on behalf of the Government under sub- section (1) shall be in such form as may be prescribed and shall be accompanied by a fee of five hundred rupees.