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[Cites 0, Cited by 0] [Section 5(8)] [Section 5] [Entire Act]

State of Kerala - Subsection

Section 5(8)(a) in Kerala General Sales Tax Rules, 1963

(a)Every Partnership Firm shall, at the time of submitting the application for registration under Section 14, file a copy of the partnership deed and a declaration in Form 2 signed by all the partners stating the names and addresses of all the partners and their respective shares in the business and addresses of all the partners and their respective shares in the business along with the application for registration. Every company or association of persons or body of individuals shall, at the time of submitting the application for registration under Section 14, file a copy of the Memorandum of Association and Articles of Association along with the application for registration.