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[Cites 0, Cited by 11] [Section 6(1)] [Section 6] [Entire Act]

State of Kerala - Subsection

Section 6(1)(a) in The Kerala Value Added Tax Act, 2003

(a)in the case of goods specified in the Second and Third Schedules at the rates specified therein and at all points of sale of such goods within the State and in the case of aerated branded soft drinks excluding soda at the rate of twenty per cent at all points of sale within the State.