Section 29(4)(a) in The Kerala General Sales Tax Act, 1963

[Cites 0, Cited by 0] [Section 29(4)] [Section 29] [Entire Act]

State of Kerala - Subsection

Section 29(4)(a) in The Kerala General Sales Tax Act, 1963

(a)which are being transported by a vehicle or vessel and not covered by a bill of sale or delivery note or way bill or certificate of ownership and where the vehicle or vessel enters or leaves the State limits, the declaration referred to in clause (b) of sub-section (2) also, or

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State of Kerala - Subsection

Section 29(4)(a) in The Kerala General Sales Tax Act, 1963