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[Cites 0, Cited by 0] [Section 174] [Entire Act]

State of Kerala - Subsection

Section 174(5) in The Kerala State Goods and Services Tax Act, 2017

(5)Notwithstanding the repeal of the Kerala Goods and Services Tax Ordinance, 2017 (11 of 2017) anything done or any action taken under the said Ordinance, shall be deemed to have been done or taken under this Act.