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[Cites 0, Cited by 0] [Section 93] [Entire Act]

State of Kerala - Subsection

Section 93(1) in The Kerala Value Added Tax Act, 2003

(1)The Government may, by notification in the Gazette add, omit or amend any entry in any of the Schedule to this Act either prospectively or retrospectively, but not so as to enhance the rate of tax in any case.