Section 8(6)(b) in THE KERALA FINANCE ACT, 2020

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State of Kerala - Subsection

Section 8(6)(b) in THE KERALA FINANCE ACT, 2020

(b)subject to the condition mentioned therein, specify the categories of services in respect of which,—

(i)any other document issued in relation to the supply shall be deemed to be a tax invoice; or

(ii)tax invoice may not be issued.”.