Section 30(3)(a) in The Kerala Value Added Tax Act, 2003

[Cites 0, Cited by 0] [Section 30(3)] [Section 30] [Entire Act]

State of Kerala - Subsection

Section 30(3)(a) in The Kerala Value Added Tax Act, 2003

(a)on the sale of any goods:

(i)which is included in the First Schedule or,

(ii)at a rate exceeding the rate at which he is liable to pay tax; or