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[Cites 0, Cited by 0] [Section 89(4)] [Section 89] [Entire Act]

State of Kerala - Subsection

Section 89(4)(E) in Kerala Goods and Services Tax Rules, 2017

(E)"Adjusted Total turnover" means the turnover in a State or a Union territory, as defined under sub-section (112) of section 2, excluding the value of exempt supplies other than zero-rated supplies, during the relevant period;