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[Cites 0, Cited by 1] [Section 6(2)] [Section 6] [Entire Act]

State of Kerala - Subsection

Section 6(2)(a) in The Kerala Value Added Tax Act, 2003

(a)every dealer who purchases taxable goods from any person other than a registered dealer shall pay tax on the purchase turnover of goods at the rates specified under sub- section (1).