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[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of Kerala - Subsection

Section 58(1) in Kerala General Sales Tax Rules, 1963

(1)Every clearing or forwarding house or agency, transporting agency, shipping agency, Shipping out agency, and or steamer agency in the State shall submit to the assessing authority of the area a return of all goods cleared, forwarded, transported or shipped by it during the preceding month.