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[Cites 0, Cited by 6] [Section 14] [Entire Act]

State of Kerala - Subsection

Section 14(5) in The Kerala General Sales Tax Act, 1963

(5)A certificate issued under sub-section (2) shall be valid for a year and shall be renewed from year to year on payment of the fee specified in sub-section (1) and continues to be valid on such renewal.