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Suma Devi Vs State of Kerala
Decision:
Dismissed
08-04-2005
.... ax Act stating that for the purpose of the clause primary crusher shall also be reckoned for computation of the quantum of compounded tax and the rate of compounded tax applicable to primary crusher shall be 50% of the rates mentioned in items (i), (ii) and (iii). Petitioners attacked the amendment ...
High Court Of Kerala
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