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[Cites 0, Cited by 0] [Section 83(5)] [Section 83] [Entire Act]

State of Kerala - Subsection

Section 83(5)(a) in The Kerala Value Added Tax Act, 2003

(a)information shall be taken to be supplied to a computer if it is supplied thereto in any appropriate form and, whether it is so supplied directly or ( with or without human intervention) by means of any appropriate equipment;