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[Cites 0, Cited by 0] [Section 17(18)] [Section 17] [Entire Act]

State of Kerala - Subsection

Section 17(18)(i) in Kerala Value Added Tax Rules, 2005

(i)Where the registration has been obtained in the name of a fictitious persons or where the place of business shown in the application is non-existent or the owner of such places has not given his consent in writing to the applicant for running the business; or