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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Kerala - Subsection

Section 9(2) in Kerala General Sales Tax Rules, 1963

(2)Every works contractor shall file along with the first monthly return after the commencement of the works contract, copy of the works schedule, the statement of purchase of goods which are intended to be appropriated to the works contract effected during every month and pay the monthly tax on the basis of the purchases made during the month assuming the turnover as 115% of the purchase price.