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[Cites 0, Cited by 0] [Section 7(2)] [Section 7] [Entire Act]

State of Kerala - Subsection

Section 7(2)(vi) in Kerala Finance Act, 2007

(vi)Notwithstanding anything contained in this Act, where a dealer commences business during the period from 1st March, 2007 to 30th June, 2007 may at his option instead of paying tax in respect of such goods in accordance with the provisions of section 6, pay tax at compounded rate per month from the commencement of the business at one hundred and fifty per cent of the average monthly tax paid or payable under this Act from the commencement of business to 30th day of June, 2007;