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

State of Kerala - Subsection

Section 33A(3) in Kerala General Sales Tax Rules, 1963

(3)Any unused delivery note remaining in stock with a dealer shall be surrendered to the assessing authority on discontinuance of the business by the dealer or cancellation of his certificate of registration or on his ceasing to be an assessee.