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[Cites 0, Cited by 0] [Section 11(1)] [Section 11] [Entire Act]

State of Kerala - Subsection

Section 11(1)(iii) in THE KERALA FINANCE ACT, 2020

(iii)two per cent on the turnover of taxable goods, for the total turnover determined above rupees one crore, in addition to the tax due under clauses (i) and (ii) above, and on payment of such tax, all penalties and interest including penalty under sub-section (7) of section 22 of the former Act, shall stand waived.