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[Cites 0, Cited by 0] [Section 92(2)] [Section 92] [Entire Act]

State of Kerala - Subsection

Section 92(2)(m) in The Kerala Value Added Tax Act, 2003

(m)the issue of bills or cash memoranda, the class or classes of dealers who should maintain counterfoils for the same and the particulars to be shown in and the manner of maintenance of such counterfoils and the time for which they should be preserved;