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[Cites 0, Cited by 4] [Section 6(1)] [Section 6] [Entire Act]

State of Kerala - Subsection

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

(e)in the case of transfer of goods involved in the execution of works contract where transfer is in the form of goods, at the rates specified for such goods in clauses (a) or (d) above, as the case may be;