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[Cites 0, Cited by 0] [Section 35(13)] [Section 35] [Entire Act]

State of Kerala - Subsection

Section 35(13)(bb) in Kerala General Sales Tax Rules, 1963

(bb)Where goods are transported interstate in either by lorry or on vessel under the cover of certificate of ownership by agriculturists, as owners of such goods produced by them, such certificate shall be got countersigned by the Sales Tax Officer/ Agricultural Income Tax Officer, as the case may be.