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[Cites 0, Cited by 40] [Section 8] [Entire Act]

State of Kerala - Subsection

Section 8(f) in The Kerala Value Added Tax Act, 2003

(f)
(i)any dealer in ornaments or wares or articles of gold, silver or platinum group metals including diamond may at his option, instead of paying tax in respect of such goods in accordance with the provisions of section 6, pay tax at,-