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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Kerala - Subsection

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

(ii)the others shall be Chartered Accountants as defined in the Chartered Accountants Act, 1949, or class I Officers of the Indian Audit and Accounts Service, having not less than three years service as such in revenue audit or officers not below the rank of Inspecting/Appellate Assistant Commissioner of Income Tax of the Indian Revenue Service.