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[Cites 0, Cited by 0] [Section 25AA] [Entire Act]

State of Kerala - Subsection

Section 25AA(7) in The Kerala Value Added Tax Act, 2003

(7)Those dealers, who have defaulted in submitting the statutory forms for applying concession or exemption in tax under the Central Sales Tax Act, 1956 (Central Act 74 of 1956) or under this Act, assessment shall be limited only to such turnover not covered by such statutory forms.