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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Kerala - Subsection

Section 14(c) in The Kerala Value Added Tax Act, 2003

(c)any consular or diplomatic agent of any mission, the United Nations or other body the tax so collected shall be reimbursed to such person, mission, United Nations or other body in such manner as may be prescribed.