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[Cites 0, Cited by 0] [Section 5(8)] [Section 5] [Entire Act]

State of Kerala - Subsection

Section 5(8)(b) in Kerala General Sales Tax Rules, 1963

(b)if a partner retires without the partnership being dissolved thereby he shall send to the registering authority a declaration in Form 3 within 30 days of his retirement, along with a copy of the deed of retirement.