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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Kerala - Subsection

Section 42(10) in Kerala Value Added Tax Rules, 2005

(10)Notwithstanding anything contained anywhere, contractors who undertake only work awarded by Government and filing returns in accordance with Rule 24A shall not be entitled to payment of contract amount without deduction of the compounded tax due thereon.