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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Kerala - Subsection

Section 18(2) in Kerala General Sales Tax Rules, 1963

(2)Every dealer who discontinues his business during the course of a year shall submit to the assessing authority concerned a return in Form No.9 for the period up to and inclusive of the date of discontinuance of the business within thirty days from the date of such discontinuance.