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[Cites 0, Cited by 0] [Section 17(8)] [Section 17] [Entire Act]

State of Kerala - Subsection

Section 17(8)(b) in Kerala Value Added Tax Rules, 2005

(b)the fee specified in sub-section (7) of section 16(in the case of a dealer registered under the Kerala General Sales Tax Act, 1963 (15 of 1963);