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[Cites 0, Cited by 13] [Section 15] [Entire Act]

State of Kerala - Subsection

Section 15(1) in The Kerala General Sales Tax Act, 1963

(1)Every registered dealer who transacts business at places other than his registered place or places of business or employs a traveling salesman or representative to transact business as aforesaid, shall obtain a permit issued under this Act authorizing himself or permitting him to authorize, the traveling salesman or representative so to do.