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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Kerala - Subsection

Section 5(12) in Kerala General Sales Tax Rules, 1963

(12)Every application for registration shall be accompanied by a receipt from a Government Treasury or a crossed cheques or crossed demand draft in favour of the registering authority for the fee specified in sub-section (1) of Section 14.