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[Cites 0, Cited by 0] [Section 32(4)] [Section 32] [Entire Act]

State of Kerala - Subsection

Section 32(4)(c) in Kerala Goods and Services Tax Rules, 2017

(c)in all other cases, twenty five per cent of the premium charged from the policy holder in the first year and twelve and a half per cent of the premium charged from the policy holder in subsequent years: