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

State of Kerala - Subsection

Section 33A(4) in Kerala General Sales Tax Rules, 1963

(4)No dealer to whom a delivery note is issued by the assessing authority shall, either directly or through any other person, transfer the same to another person except as provided in sub-rule (18) of rule 32.