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[Cites 0, Cited by 0] [Section 35A] [Entire Act]

State of Kerala - Subsection

Section 35A(2) in Kerala General Sales Tax Rules, 1963

(2)The security referred to in sub-section (2) of section 29A shall be furnished in any of the ways specified in clauses (a) to (d) of sub-rule (2) of Rule 6 or by depositing the amount with the officer referred to in sub-rule (1).