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[Cites 0, Cited by 0] [Section 90(2)] [Section 90] [Entire Act]

State of Kerala - Subsection

Section 90(2)(iv) in The Kerala Agricultural Income Tax Act, 1991

(iv)"Sales tax Practitioner" means any person registered as a Sales tax Practitioner under the provisions of the Kerala General Sales Tax Act, 1963 (Act XV of 1963).