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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Kerala - Subsection

Section 38(5) in Kerala Value Added Tax Rules, 2005

(5)Where the taxable turnover of a dealer is determined resorting to best judgement assessment, proportionate special rebate to the tax liability fixed on the turnover under sub section (2) of section 6 consequent to any addition made in the turnover may be given while fixing the tax liability in respect of such assessment.