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Surcharge Can’t be Levied on Retailers on Basis of Stock Imported into State: Kerala HC - (27 Jun 2018)

Kerala High Court has held that levy of Surcharge on Retailers on the basis of stock imported into the State under Section 3(1A) of Kerala Surcharge on Taxes Act, 1957 is discriminatory and unconstitutional.

Tags : KERALA HIGH COURT   SURCHARGE   TAXES  

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