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[Cites 0, Cited by 0] [Section 7(2)] [Section 7] [Entire Act]

State of Kerala - Subsection

Section 7(2)(viii) in Kerala Finance Act, 2007

(viii)Notwithstanding anything contained in this Act, the compounded tax payable for the year 2007-2008 by a dealer who exercised option for compounding under this clause between 1st December, 2006 and 15th March, 2007 shall be one hundred and fifteen per cent of the compounded tax fixed for the year 2006-2007 or tax collected as per accounts, whichever is higher.".