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

State of Kerala - Subsection

Section 14(5A) in The Kerala General Sales Tax Act, 1963

(5A). A certificate issued under sub-section (2) shall be valid for a period of one year and shall be renewed annually on payment of the fees as specified below: -
(a) dealers registered under the Kerala GeneralSales Tax Act, 1963. Rs.500 (Rupees five hundred) per year.
(b) dealers registered under the Kerala GeneralSales Tax Act, 1963 and the Central Sales Tax Act, 1956. Rs.1500/- (Rupees One thousandand fivehundred) per year.