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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Kerala - Subsection

Section 8(g) in The Kerala Value Added Tax Act, 2003

(g)Any dealer in poultry or poultry meat which are brought from outside the state may at his option, instead of paying tax in accordance with the provisions of the said section, pay tax on the basis of floor value fixed by the Commissioner from time to time at the rate of 12.5% during the time of entry of goods into the state.