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

State of Kerala - Subsection

Section 15(2) in The Kerala General Sales Tax Act, 1963

(2)The entire turnover of business carried on under the permit shall be included and accounted for by the registered dealer in is accounts and returns and shall be dealt with as if it were the turnover of business done by the registered dealer himself at the registered place of business.