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[Cites 0, Cited by 0] [Section 83(3)] [Section 83] [Entire Act]

State of Kerala - Subsection

Section 83(3)(d) in The Kerala Value Added Tax Act, 2003

(d)in any other manner involving the successive operation over that period, in whatever order, of one or more computers and one or more combinations of computers, all the computers used for that purpose during that period shall be treated for the purposes of this section as constituting a single computer; and references in this section to a computer shall be construed accordingly.