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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Kerala - Subsection

Section 14(2) in Kerala Value Added Tax Rules, 2005

(2)Where the special rebate allowed under sub-rule (1) is not fully set off during the month in which it is allowed, the rebate so remaining unadjusted shall be dealt with in accordance with the provisions of sub-section (3) of section 12.