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[Cites 0, Cited by 0] [Section 67A] [Entire Act]

State of Kerala - Subsection

Section 67A(3) in Kerala Value Added Tax Rules, 2005

(3)The advance tax so collected shall be treated on par with the tax paid on purchase of such goods for the purpose of giving credit to such payments, and shall be eligible for input tax credit which may be adjusted against the output tax due for the respective return period.