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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Kerala - Subsection

Section 5(6) in The Kerala Tax on Luxuries Rules, 1976

(6)Every stockist shall keep the current books of accounts at the place of business, building, godown or any other place where the commodity is stored for transaction. Every purchase, sale or supply shall be brought to account then and there as soon as the purchase or sale is effected.