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[Cites 0, Cited by 0] [Section 10(1)] [Section 10] [Entire Act]

State of Kerala - Subsection

Section 10(1)(e) in Kerala Value Added Tax Rules, 2005

(e)all amounts falling under the following heads, when specified and charged for by the dealer separately, without including them in the price of goods sold:
(i)freight
(ii)charges for delivery
(iii)cost of installation