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[Cites 0, Cited by 0] [Section 32(6)] [Section 32] [Entire Act]

State of Kerala - Subsection

Section 32(6)(a) in Kerala General Sales Tax Rules, 1963

(a)particulars of Authorisation received by him to purchase or sell goods on behalf of each principal separately and the date on which a copy of such Authorisation in each case was sent to the assessing authority.