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State of Kerala - Section

Section 89 in Kerala Value Added Tax Rules, 2005

89. Burden of proof.

- The burden of proving that any transaction of a dealer is not liable to tax under the Act or entitled for input tax credit or refund of input tax shall be on such dealer. Such dealer claiming exemption or input tax credit or refund of input tax shall produce on demand by the assessing authority concerned such documents and other particulars as may be required by it.