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[Cites 0, Cited by 0] [Section 60(2)] [Section 60] [Entire Act]

State of Kerala - Subsection

Section 60(2)(d) in Kerala General Sales Tax Rules, 1963

(d)who:- (i) has retired from the Agricultural Income Tax and Sales Tax Department of the Government of Kerala and a period of two year has elapsed since his retirement; and
(ii)during his service under the Government, had worked in a post not lower in rank than that of an assessing authority for a period of not less than three years;