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[Cites 0, Cited by 0] [Section 10(1)] [Section 10] [Entire Act]

State of Kerala - Subsection

Section 10(1)(k) in Kerala Value Added Tax Rules, 2005

(k)amount for which medicines and drugs falling under the Third Schedule is sold by a dealer where tax under clause(e) of section 8 had been paid in respect of such goods by any previous dealer: