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[Cites 0, Cited by 0] [Section 33A] [Entire Act]

State of Kerala - Subsection

Section 33A(1) in Kerala General Sales Tax Rules, 1963

(1)The delivery note in Form 26 obtained from the assessing authority by a dealer shall be kept in safe custody and he shall be personally responsible for the loss, destruction or theft of any such note or the loss of revenue to government, if any, resulting directly or indirectly from such theft, loss or destruction.