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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Kerala - Subsection

Section 3(h) in Kerala General Sales Tax Rules, 1963

(h)"Registering authority" means the Assessing Authority in whose area of jurisdiction the principal place of business of a dealer applying for registration under section 13 is situated.
(ha)"Return period" means and includes a calendar month or any other period during an year for which a dealer is required to submit return under these rules;