LAWS(KER)-1955-3-13

VELAYUDHAN Vs. STATE

Decided On March 25, 1955
VELAYUDHAN Appellant
V/S
STATE Respondents

JUDGEMENT

(1.) ORDER BY FULL BENCH

(2.) S.21 of the Travancore - Cochin General Sales Tax Act, 1125, reads as follows:-

(3.) Art. 1 of the Instrument of Accession reads:-