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[Cites 0, Cited by 0] [Section 22A] [Entire Act]

State of Kerala - Subsection

Section 22A(5) in Kerala General Sales Tax Rules, 1963

(5)Any acknowledgement under sub-rule (3) or sub-rule (4) in relation to a return period shall be issued not later than the due date for the filing of the return for the subsequent return period.