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[Cites 0, Cited by 0] [Section 98] [Entire Act]

State of Kerala - Subsection

Section 98(5) in The Kerala Value Added Tax Act, 2003

(5)Notwithstanding anything contained in sub-section (1) nothing shall affect the power of the Government to issue a notification under section 10 of the Kerala General Sale Tax Act, 1963 for a period prior to the commencement of the Kerala Value Added Tax Act, 2003.