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[Cites 0, Cited by 0] [Section 41A] [Entire Act]

State of Kerala - Subsection

Section 41A(2) in Kerala General Sales Tax Rules, 1963

(2)The application referred to, in sub-rule (1) the verification statement appended thereto, the Annexure to the said application and the statements and documents accompanying the Annexure shall be signed by the person specified in clauses (a), (b), (c) and (d) to sub-rule (7) of Rule 5.