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[Cites 0, Cited by 0] [Section 6(7)] [Section 6] [Entire Act]

State of Kerala - Subsection

Section 6(7)(a) in The Kerala Value Added Tax Act, 2003

(a)any authorised retail or wholesale distributor dealing in rationed articles namely, rice, wheat and kerosene under the Kerala Rationing Order, 1966 shall not be liable to pay tax on the turnover of such goods;