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[Cites 0, Cited by 0] [Section 35(14)] [Section 35] [Entire Act]

State of Kerala - Subsection

Section 35(14)(ii) in Kerala General Sales Tax Rules, 1963

(ii)The Officer in charge of the Check Post or barrier shall on receipt of the three copies of the declaration enter therein the serial number according to the register maintained in the Check Post for the purpose, shall affix the seal of the Check Post, shall note the time and date of Check with his initials and shall return the third copy to the person from whom it was received: