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[Cites 0, Cited by 0] [Section 5(7)] [Section 5] [Entire Act]

State of Kerala - Subsection

Section 5(7)(d) in Kerala General Sales Tax Rules, 1963

(d)a company or an association or body of persons whether incorporated or not or an artificial juridical person by a Director, Manager, Secretary or the Principal Officer, thereof; or by a person duly authorised to act on its behalf;