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

State of Kerala - Subsection

Section 5(21) in Kerala General Sales Tax Rules, 1963

(21)Every registered dealer shall exhibit the certificate of registration or the copy of it, as the case may be, in a conspicuous part of each of his places of business. When a registered dealer changes any place of business, he shall intimate the fact to the registering authority within thirty days of such change and get his certificate of registration amended accordingly.