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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Kerala - Subsection

Section 32(7) in Kerala Goods and Services Tax Rules, 2017

(7)The value of taxable services provided by such class of service providers as may be notified by the Government, on the recommendations of the Council, as referred to in paragraph 2 of Schedule I of the said Ordinance between distinct persons as referred to in section 25, where input tax credit is available, shall be deemed to be nil.