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[Cites 0, Cited by 0] [Section 5(26)] [Section 5] [Entire Act]

State of Kerala - Subsection

Section 5(26)(ii) in Kerala General Sales Tax Rules, 1963

(ii)He shall not collect any amount or amounts by way of tax or taxes under the Act at a rate or rates exceeding the rate or rates specified in section 5 or the Notification issued under section 10.