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

State of Kerala - Subsection

Section 5(6) in Kerala General Sales Tax Rules, 1963

(6)Where a dealer who resides outside the State and has no fixed place of business in the State, sells, supplies or distributes goods through an agent or employee he shall submit the application for registration to the Board of Revenue or any Officer authorized by the Board of Revenue in this behalf.