Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 32] [Entire Act] State of Kerala - Subsection Section 32(7) in Kerala General Sales Tax Rules, 1963 (7)Every dealer who sells goods to a purchasing agent shall keep particulars of the name & add: of the purchasing principal on whose behalf the agent buys.
