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[Cites 0, Cited by 0] [Section 10(2A)] [Section 10] [Entire Act]

State of Kerala - Subsection

Section 10(2A)(i) in The Kerala Value Added Tax Act, 2003

(i)in case of work awarded by Government of Kerala, Kerala Water Authority or Local Authorities, after deducting four per cent of the amount paid as per the works contract; and.