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[Cites 0, Cited by 4] [Section 6(1)] [Section 6] [Entire Act]

State of Kerala - Subsection

Section 6(1)(c) in The Kerala Value Added Tax Act, 2003

(c)in the case of transfer of the right to use any goods for any purpose whether or not for a specified period, at the rate of four percent at all points of such transfer;