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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Kerala - Subsection

Section 13(1A) in Kerala Value Added Tax Rules, 2005

(1A)Where the goods are of the description given in clause (x) of section 2, the value of which is less than rupees five lakhs, other than those falling under any of the categories notified under clause (x) of section 2, input tax credit shall be claimed in accordance with the provisions of sub-section (3) of section 11.