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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Kerala - Subsection

Section 5(3) in Kerala General Sales Tax Rules, 1963

(3)Notwithstanding the provisions in sub-rule (1) or (2), every dealer whose total turnover is not less than one lakh rupees in a year shall submit to the registering authority, concerned an application for registration within thirty days of his total turnover reaching one lakh rupees.