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[Cites 0, Cited by 2] [Section 10] [Entire Act]

State of Kerala - Subsection

Section 10(2) in The Kerala Value Added Tax Act, 2003

(2)For the purpose of sub - section (1), the contractor may produce a liability certificate in relation to such works contracts from the assessing authority showing the tax liability or tax remittance, as the case may be, of the contractor in relation to the work.