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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Kerala - Subsection

Section 11(3A) in The Kerala Value Added Tax Act, 2003

(3A)Notwithstanding anything contained in this Act ,the tax collected by registered dealers under this Act at four percent on the sales of coconut oil,copra and coconut oil cake for the return periods of may 2007 and june 2007 shall be deemed to have been validly collected.