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[Cites 0, Cited by 0] [Section 5(29)] [Section 5] [Entire Act]

State of Kerala - Subsection

Section 5(29)(ii) in Kerala General Sales Tax Rules, 1963

(ii)Separate application shall be filed for conducting exhibition, exchange mela or any price scheme conducted at different places on the same period. Every such application shall be accompanied by a receipt from a Government treasury or as crossed cheque or crossed Demand Draft in favour of the assessing authority for the fee specified in subsection 3A of Section 14.