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[Cites 0, Cited by 0] [Section 54] [Entire Act]

State of Kerala - Subsection

Section 54(3) in Kerala Goods and Services Tax Rules, 2017

(3)Where the supplier of taxable service is supplying passenger transportation service, a tax invoice shall include ticket in any form by whatever name called whether or not serially numbered and whether or not containing the address of the recipient of services but containing other information as mentioned under rule 46.