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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Kerala - Subsection

Section 32(8) in Kerala General Sales Tax Rules, 1963

(8)Every purchasing agent shall keep particulars of the names and addresses of dealers or persons from whom they purchases the goods and the selling agent shall keep particulars of the names and addresses of the dealers or persons to whom they sold the goods.