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

State of Kerala - Subsection

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

(i)the form in which and the particulars to be contained in any declaration to be given under this Act, the authority from whom, the conditions subject to which and the fees subject to payment of which such form of declaration may be obtained, the manner in which such form shall be kept in custody and records relating thereto maintained, the manner in which any such form may be used and any such declaration may be furnished;