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[Cites 0, Cited by 0] [Section 32(4)] [Section 32] [Entire Act]

State of Kerala - Subsection

Section 32(4)(a) in Kerala Goods and Services Tax Rules, 2017

(a)the gross premium charged from a policy holder reduced by the amount allocated for investment, or savings on behalf of the policy holder, if such an amount is intimated to the policy holder at the time of supply of service;