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[Cites 0, Cited by 2] [Section 8] [Entire Act]

State of Kerala - Subsection

Section 8(b) in The Kerala General Sales Tax Act, 1963

(b)in the case of goods exported out of the State to any place outside the territory of India or to any other State in India, be deemed to conclude at the stage of the sale or purchase effected immediately before the export of such goods.-