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[Cites 0, Cited by 0] [Section 8(4)] [Section 8] [Entire Act]

State of Kerala - Subsection

Section 8(4)(iii) in Kerala General Sales Tax Rules, 1963

(iii)in the case of on-going contract on the date of commencement of these rules, the turnover for the purpose of these rules shall be the turnover of work remains to be completed which shall be computed in accordance with these rules.