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[Cites 0, Cited by 0] [Section 57(2)] [Section 57] [Entire Act]

State of Kerala - Subsection

Section 57(2)(r) in The Kerala General Sales Tax Act, 1963

(r)any other matter for which there is no provision or on sufficient provision in this Act and for which provision is, in the opinion of the Government necessary for giving affect to the purposes of this Act.