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[Cites 0, Cited by 0] [Section 66] [Entire Act]

State of Kerala - Subsection

Section 66(7) in Kerala Value Added Tax Rules, 2005

(7)Any person referred to in sub section (3) or sub section (4) of section 46 shall file a copy each of the document mentioned therein along with the declaration before the officer in charge of the check post or barrier.