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[Cites 0, Cited by 0] [Section 83(5)] [Section 83] [Entire Act]

State of Kerala - Subsection

Section 83(5)(b) in The Kerala Value Added Tax Act, 2003

(b)whether in the course of activities carried on by any official, information is supplied with a view to its being, stored or processed for the purposes of those activities by a computer operated otherwise than in the course of those activities, that information, if duly supplied to that computer, shall be taken to be supplied to it in the course of those activities;