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[Cites 0, Cited by 0] [Section 30(2)] [Section 30] [Entire Act]

State of Kerala - Subsection

Section 30(2)(iii) in Kerala General Sales Tax Rules, 1963

(iii)The dealer to whom permission is granted under sub-rule (2) shall submit along with the monthly return in Form No. 9 a statement of purchases of liquor made during the month, showing invoice number and date, particulars of goods, quantity and value, along with photocopies of the purchase bill/invoices.