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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Kerala - Subsection

Section 8(4) in THE KERALA FINANCE ACT, 2020

(4)in section 29, in sub-section (1), for clause (c), the following clause shall be substituted, namely:—“(c) the taxable person is no longer liable to be registered under section 22 or section 24 or intends to opt out of the registration voluntarily made under sub-section (3) of section 25:”.