Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 10] [Entire Act] State of Kerala - Subsection Section 10(3) in Kerala General Sales Tax Rules, 1963 (3)for the purposes of determining whether a dealer is liable to pay the tax under Section 5, the total turnover of all his places of business in the State shall be taken into consideration.
