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[Cites 0, Cited by 0] [Section 35A(7)] [Section 35A] [Entire Act]

State of Kerala - Subsection

Section 35A(7)(g) in Kerala General Sales Tax Rules, 1963

(g)The auction purchaser shall pay the sale value of the goods, in ready cash immediately after the sale and he will not be permitted to carry away any part of the goods until he has paid for the same in full.