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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Kerala - Subsection

Section 21(7B) in Kerala General Sales Tax Rules, 1963

(7B)Every dealer who deals only in goods completely exempted from tax under Section 9 or by notification issued under Section 10 of the Act shall file annual return in Form 9 relating to the year on or before the 1st day of May of the succeeding year.