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[Cites 0, Cited by 0] [Section 10(2)] [Section 10] [Entire Act]

State of Kerala - Subsection

Section 10(2)(b) in Kerala General Sales Tax Rules, 1963

(b)intimate to such authority, the fact that the return of turnover of its business is included in the return submitted by its head office and specify the name and address of such Head Office.