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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Kerala - Subsection

Section 15(4) in The Kerala General Sales Tax Act, 1963

(4)An application for the permit referred to in sub-section (1) shall be made to such authority, in such manner and within such period as may be prescribed and shall be accompanied by a fee of one hundred and fifty rupees.Explanation. - A dealer may make a single application for all the permits required by him together with the fee for each permit applied for.