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[Cites 0, Cited by 0] [Section 35(13)] [Section 35] [Entire Act]

State of Kerala - Subsection

Section 35(13)(b) in Kerala General Sales Tax Rules, 1963

(b)The delivery note and the certificate of ownership referred to in sub-section (2) of section 29 shall be in Forms 26 and 27 A respectively. The delivery note shall be deemed to be a way bill for the purposes of sub-rule (2), sub-section (2) of section 29, and clause (i) of section 31;