[Cites 0, Cited by 0]
[Entire Act]
State of Kerala - Section
Section 5B in Kerala Goods and Services Tax Rules, 2017
5B. Tax effect of amendments in respect of supplies attracting reverse charge
| Rate of tax | Differential Taxable Value | Amount of tax | |||
| Integrated Tax | Central Tax | State/UT Tax | CESS | ||
| 1 | 2 | 3 | 4 | 5 | 6 |
| (I) Inter-State inward supplies (Rate Wise) | |||||
| (II) intra-State inward supplies (Rate Wise) | |||||