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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Kerala - Subsection

Section 8(7) in THE KERALA FINANCE ACT, 2020

(7)in section 51,—
(a)for sub-section (3), the following sub-section shall be substituted, namely:—
“(3) A certificate of tax deduction at source shall be issued in such form and in such manner, as may be prescribed.”.
(b)sub-section (4) shall be omitted.