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[Cites 0, Cited by 0] [Section 45A(1)] [Section 45A] [Entire Act]

State of Kerala - Subsection

Section 45A(1)(f) in The Kerala General Sales Tax Act, 1963

(f)after purchasing any goods in respect of which he has made a declaration under proviso to sub-section (3) of section 5, has failed to make use of the goods for the declared purpose; or