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[Cites 0, Cited by 0] [Section 47(1)] [Section 47] [Entire Act]

State of Kerala - Subsection

Section 47(1)(i) in Kerala Value Added Tax Rules, 2005

(i)a copy of the Exporter's copy or Export Promotion copy of the shipping Bill, Air way Bill or similar document evidencing export of the goods, duly certified by the Customs authorities,