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[Cites 0, Cited by 0] [Section 1(2)] [Section 1] [Entire Act]

State of Kerala - Subsection

Section 1(2)(v) in Kerala Finance Act, 2016

(v)Sub-clause (i) and sub-clause (ii) of clause (b) of section 7, item (b) and (c) of sub-clause (i) of clause (a) of sub-section (I) of section 9,· sub-clause (ii) of clause (a) of sub-section (I) of section 9,clause (b) of sub-section (I) of section 9, items (b) and (c) of sub-clause (ii) of clause (a} of sub-section (2) of section 9, sub-section (3) and sub-sections (5) to (7), clause (a) of sub-section (8) and sub-section (9) to (15) of section 9, sub-clause (iv), sub-clauses (vi), (vii), (viii) and (ix) of clause (a) of sub-section (16) of section 9 and clause (b) and sub-clauses (i), (ii), (iii), (v), (vi}, (vii) and (viii) of clause (c) of sub-section (16} of section 9 shall be deemed to have come into force on the 18th day of July, 2016;