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[Cites 0, Cited by 0] [Section 19(2)] [Section 19] [Entire Act]

State of Kerala - Subsection

Section 19(2)(f) in Kerala Value Added Tax Rules, 2005

(f)by means of a bank guarantee in form No. 6C, from a nationalized or scheduled bank, or of any bank authorised under Rule 26 or of any branch thereof located in the state; or