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[Cites 0, Cited by 0] [Section 11B(1)] [Section 11B] [Entire Act]

State of Kerala - Subsection

Section 11B(1)(iii) in Kerala General Sales Tax Rules, 1963

(iii)the difference between the price paid by a dealer towards the purchase of the goods from the earlier seller and the price charged for the sale of the same goods; and