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[Cites 0, Cited by 0] [Section 8(4)] [Section 8] [Entire Act]

State of Kerala - Subsection

Section 8(4)(i) in Kerala General Sales Tax Rules, 1963

(i)When a system of progressive billing is stipulated for the payment of the contract amount for that much of works completed in a year; then the amount received or receivable on such bills for the year; and