Section 7(2)(c) in Kerala Finance Act, 2007

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State of Kerala - Subsection

Section 7(2)(c) in Kerala Finance Act, 2007

(c)in clause (f),-

(i)in sub-clause (ii) for the words "four hundred per cent" the words "two hundred per cent" shall be substituted;

(ii)in sub-clause (iv) in the proviso beginning with the words "provided further that where a dealer" the words "or tax payable as per returns or accounts whichever is higher for the preceding year" shall be omitted;

(iii)after sub-clause (iv), the following sub-clauses shall be inserted, namely:-

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State of Kerala - Subsection

Section 7(2)(c) in Kerala Finance Act, 2007