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

State of Kerala - Subsection

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

(o)the issue of delivery notes or way-bills in respect of goods delivered or transferred to retail dealers in pursuance of sales effected to them, the form and manner of their issue and the time for which they should be preserved;