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

State of Kerala - Subsection

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

(5)Any dealer who is not bound to submit an application for registration under sub-rules (1) to (4), may also, if he so desires, apply for registration under Section 13 to the registering authority of the area in which his principal place of business is situated.