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[Cites 0, Cited by 0] [Section 37A] [Entire Act]

State of Kerala - Subsection

Section 37A(2) in Kerala General Sales Tax Rules, 1963

(2)The procedure prescribed under sub-rules (2) to (8) of rule 35A shall apply to any proceedings taken by an Officer under sub-section (2) of section 30A in the same manner as they apply to the proceedings under section 29A of the Act.