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[Cites 0, Cited by 0] [Section 18C(1)] [Section 18C] [Entire Act]

State of Kerala - Subsection

Section 18C(1)(b) in The Kerala Value Added Tax Act, 2003

(b)The hospital availing exemption as per this sub-section shall purchase only medicines which had suffered tax on the maximum retail price as per clause (e) of section 8 of this Act and with regard to other laboratory store items and consumables, only form dealers registered under this Act: