Section 13(4)(b) in The Kerala Value Added Tax Act, 2003

[Cites 0, Cited by 0] [Section 13(4)] [Section 13] [Entire Act]

State of Kerala - Subsection

Section 13(4)(b) in The Kerala Value Added Tax Act, 2003

(b)input tax includes tax paid under sub-section (2) of section 6, input tax covered by the explanation to sub- section (13) of section 11 and the tax paid under the Tax on Entry of Goods into Local Areas Act, 1994 (15 of 1994) on any taxable goods.

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State of Kerala - Subsection

Section 13(4)(b) in The Kerala Value Added Tax Act, 2003