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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Kerala - Subsection

Section 2(k) in The Kerala Tax on Luxuries Acts, 1976

(k)"Stockist" means a person who, for the purpose of business manufactures, produces, brings or causes to be brought in the State a commodity included in the Schedule or to whom such commodity is dispatched from any place outside the State for supply within the State or who supplies such commodity within the State, whether by way of sale or otherwise.