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[Cites 0, Cited by 0] [Section 92(2)] [Section 92] [Entire Act]

State of Kerala - Subsection

Section 92(2)(r) in The Kerala Value Added Tax Act, 2003

(r)any other matter for which there is no provision or on sufficient provision in this Act and for which provision is, in the opinion of the Government are necessary for giving effect to the purposes of this Act.