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[Cites 0, Cited by 5] [Section 6(1)] [Section 6] [Entire Act]

State of Kerala - Subsection

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

(f)In the case of transfer of goods involved in execution of works contract, where the transfer is not in the form of goods, but in some other form, at the rate of 12.5 per cent and when the transfer is in the form of goods at the rates prescribed under the respective Schedules.