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[Cites 0, Cited by 1] [Section 10] [Entire Act]

State of Kerala - Subsection

Section 10(2) in The Kerala General Sales Tax Act, 1963

(2)Any exemption from tax, or reduction in the rate of tax, notified under sub-section (1) -
(a)may extend to the whole State or to any specified area or areas therein,
(b)may be subject to such restrictions and conditions as may be specified in the notification