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[Cites 0, Cited by 0] [Section 21(7AA)] [Section 21] [Entire Act]

State of Kerala - Subsection

Section 21(7AA)(a) in Kerala General Sales Tax Rules, 1963

(a)particulars of purchases, made during the year within the State, of goods subject to tax at the point of first sale in the State in the following form, separately for each class of such goods, namely:-