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

State of Kerala - Subsection

Section 6(1)(i) in THE KERALA FINANCE ACT, 2020

(i)in clause (e), after the words “chargeable on vehicles” the words “or the sale amount shown in the homologation uploaded by the manufacturer in the Parivahan portal administered by the Ministry of Road Transport and Highways, whichever is higher” shall be inserted;