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[Cites 0, Cited by 0] [Section 94(1)] [Section 94] [Entire Act]

State of Kerala - Subsection

Section 94(1)(e) in The Kerala Value Added Tax Act, 2003

(e)any activity carried out in any goods amounts to or results in the manufacture of goods; such dispute an authority consisting of three officers in the rank of Joint Commissioner or Deputy Commissioner nominated by the Commissioner on application by a dealer or any other person.