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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Kerala - Subsection

Section 37(2) in Kerala Value Added Tax Rules, 2005

(2)The officer authorised under sub-section (3) of section 23 shall issue a notice to the dealer concerned in Form No.18A. for conducting an audit visit on a date which shall not be within fifteen days from the date of the notice.