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[Cites 0, Cited by 0] [Section 85(2)] [Section 85] [Entire Act]

State of Kerala - Subsection

Section 85(2)(vi) in The Kerala Value Added Tax Act, 2003

(vi)occasioned by the lawful exercise by a public servant of his powers under the Kerala Stamp Act, 1959 (Act 17 of 1959), or the Indian Stamp Act, 1899, (Central Act 2 of 1899), to impound an insufficiently stamped document;