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[Cites 0, Cited by 0] [Section 60(2)] [Section 60] [Entire Act]

State of Kerala - Subsection

Section 60(2)(c) in Kerala General Sales Tax Rules, 1963

(c)who has practiced as Sales Tax Practitioner before any assessing or revising or appellate authority in the State at any time during the period of two years immediate preceding the date on which the Act comes into force, or