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[Cites 0, Cited by 0] [Section 10(4)] [Section 10] [Entire Act]

State of Kerala - Subsection

Section 10(4)(ii) in Kerala Tax on Entry of Goods Into Local Areas Act, 1994

(ii)the difference in the tax assessed under Section 8 or reassessed under section 9 for any period and the sum already paid by the person in respect of such period, and;