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[Cites 0, Cited by 0] [Section 17A] [Entire Act]

State of Kerala - Subsection

Section 17A(3) in Kerala Value Added Tax Rules, 2005

(3)The persons who are given registration under section 15A, shall be given a registration number under a separate District-wise series, and thereupon all provisions of the Act and Rules shall be binding on such person, but such persons shall not be entitled to any benefits accruing from such registration.