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[Cites 0, Cited by 1] [Section 174(1)] [Section 174] [Entire Act]

State of Kerala - Subsection

Section 174(1)(i) in The Kerala State Goods and Services Tax Act, 2017

(i)the Kerala Value Added Tax Act, 2003 (30 of 2004) except in respect of goods included in entry 54 of the State List of the Seventh schedule to the Constitution including the Goods to which the Kerala General Sales Tax Act, 1963 (15 of 1963) is applicable as per the provisions of the Kerala Value Added Tax Act, 2003 (30 of 2004);