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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Kerala - Subsection

Section 15(4) in Kerala Value Added Tax Rules, 2005

(4)Where a dealer is liable for the reverse tax under sub rules (1) or sub-rule (2) or sub-rule (3) or sub-rule (3A) for any return period, the sum of the reverse tax calculated under the said sub-rules shall be the reverse tax for that return period.