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[Cites 0, Cited by 0] [Section 18A(1)] [Section 18A] [Entire Act]

State of Kerala - Subsection

Section 18A(1)(a) in Kerala General Sales Tax Rules, 1963

(a)particulars of purchases made during the year within the State, of goods subject to tax at the point of first sale or last purchase in the State in the following form, separately for each class of such goods namely:-