Section 60(2)(a) in Kerala General Sales Tax Rules, 1963

[Cites 0, Cited by 0] [Section 60(2)] [Section 60] [Entire Act]

State of Kerala - Subsection

Section 60(2)(a) in Kerala General Sales Tax Rules, 1963

(a)who has passed the accountancy examination recognised by the Central Board of Direct Taxes under Rule 50 of the Income Tax Rules 1962, for the purpose (clause (v) of sub-section (2) of section 288 of the Income Tax Act, 1961 (Central Act 4 of 1961,) or

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State of Kerala - Subsection

Section 60(2)(a) in Kerala General Sales Tax Rules, 1963