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[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

State of Kerala - Subsection

Section 5(2)(ii) in The Kerala General Sales Tax Act, 1963

(ii)Notwithstanding anything contained in sub-section (1) of Section 22, no dealer shall collect from his purchaser the turnover tax payable by him under this sub-section.