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[Cites 0, Cited by 0] [Section 78(2)] [Section 78] [Entire Act]

State of Kerala - Subsection

Section 78(2)(a) in Kerala Value Added Tax Rules, 2005

(a)where clarification in respect of rate of tax on any commodity is sought, by any literature giving details of the process of manufacture, ingredients, classification under Central Excise Tariff or other relevant material which will aid in arriving at a decision;