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[Cites 0, Cited by 4] [Section 17] [Entire Act]

State of Kerala - Subsection

Section 17(5) in The Kerala General Sales Tax Act, 1963

(5)For the removal of doubt it is hereby clarified that nothing contained in sub-section (4) shall be deemed to exclude the operation of section 19, section 19B, section 19C or section 27 in the case of a dealer assessed under that sub-section.