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Kerala HC: Once KVAT Registration is Cancelled, it Must be Published in Two Major Daily Newspapers - (11 May 2022)

SALES TAX/VAT

Kerala High Court has ruled that whenever a Kerala Value Added Tax registration is cancelled, it must be published in at least two major daily newspapers and the dealer must be notified using Form No.5 B. Only then will the registration cancellation be effective.

Tags : KERALA HIGH COURT   FORM NO.5 B   KERALA VALUE ADDED TAX   DAILY NEWSPAPERS  

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