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[Cites 0, Cited by 1] [Section 30] [Entire Act]

State of Kerala - Subsection

Section 30(4) in The Kerala Value Added Tax Act, 2003

(4)Where a registered dealer has collected tax in respect of any goods in accordance with sub-section (1), he shall be liable to tax notwithstanding that his total turnover for the year is below the limit specified under sub-section (1) of section 6.