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[Cites 0, Cited by 0] [Section 6(8)] [Section 6] [Entire Act]

State of Kerala - Subsection

Section 6(8)(iii) in Kerala Finance Act, 2016

(iii)after item (iii). and the entry against it, the following item and entries shall. respectively, be inserted in column., (1), (2) and (3), namely:-