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[Cites 0, Cited by 0] [Section 59] [Entire Act]

State of Kerala - Subsection

Section 59(4) in Kerala General Sales Tax Rules, 1963

(4)Every such Bank shall if so required by an Officer not below the rank of an assessing authority, furnish any such particulars as he may require in respect of the transactions of a dealer with such Bank which do not find a place in the return submitted under sub-rule (1).