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[Cites 0, Cited by 0] [Section 12C] [Entire Act]

State of Kerala - Subsection

Section 12C(5) in Kerala Value Added Tax Rules, 2005

(5)Every dealer who makes any sale of goods, other than petroleum products to Railways under seventh proviso to subsection (1) of section 6 shall obtain a declaration in Form No. 48 duly signed and sealed by the buyer and produce, on demand, for verification by any authority under the Act.