Section 54(2)(vii) in The Kerala General Sales Tax Act, 1963

[Cites 0, Cited by 0] [Section 54(2)] [Section 54] [Entire Act]

State of Kerala - Subsection

Section 54(2)(vii) in The Kerala General Sales Tax Act, 1963

(vii)to an officer of the Government of India, or the Government of any State or Union Territory in India, if an agreement for disclosure on a reciprocal basis has been entered into between the Government and the Government of India or the Government of the State or Union Territory, as the case may be.

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State of Kerala - Subsection

Section 54(2)(vii) in The Kerala General Sales Tax Act, 1963