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[Cites 0, Cited by 3] [Section 14] [Entire Act]

State of Kerala - Subsection

Section 14(1A) in The Kerala General Sales Tax Act, 1963

(1A)Notwithstanding anything contained in Sub-section (1) every dealer registered under Sub-section (3) of section 7 of the Central Sales Tax Act, 1956 (Central Act 74 of 1956) shall in addition to the fee specified in sub-section (1) pay a fee of rupees one hundred.