Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 5(29)] [Section 5] [Entire Act]

State of Kerala - Subsection

Section 5(29)(iii) in Kerala General Sales Tax Rules, 1963

(iii)The assessing authority, receiving the application may after satisfying that the prescribed fee has been paid and that the application is otherwise in order, issue a certificate in Form No. 4B. The certificate shall be exhibited at the place were the exhibition, exchange mela or any price scheme conducted. The validity of the certificate issued under sub section 3A of Section 14 shall expire on determination of the exhibition, exchange mela or any price scheme as the case may be.