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[Cites 0, Cited by 0] [Section 16(13)] [Section 16] [Entire Act]

State of Kerala - Subsection

Section 16(13)(i) in The Kerala Value Added Tax Act, 2003

(i)Any dealer conducting exhibitions, exchange melas or any prize schemes for sales promotion, shall obtain a written permission from the assessing authority, with whom he is registered as a dealer on payment of a fee of five hundred rupees. The assessing authority may issue such permission in such form and subject to such conditions as may be prescribed. The dealer to whom the permission is issued shall exhibit the same at a conspicuous place where the exhibition or exchange mela or prize scheme is conducted.