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[Cites 0, Cited by 0] [Section 21(7AA)] [Section 21] [Entire Act]

State of Kerala - Subsection

Section 21(7AA)(g) in Kerala General Sales Tax Rules, 1963

(g)a statement of sales made through agents during the year in the following form along with the declaration obtained from the agent to the effect that such agent has included the sales in his turnover and that tax has been paid by him in respect of agents within the State, namely:-