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[Cites 0, Cited by 0] [Section 21B] [Entire Act]

State of Kerala - Subsection

Section 21B(2) in Kerala General Sales Tax Rules, 1963

(2)Where the receipt of the return is acknowledged in the manner specified in sub-rule (1), the assessment relating to the return period shall, subject to the provisions of section 18,19, 19A, 19B and 19C be deemed to have been accepted under section 17A and the assessment for the return period shall be deemed to have been completed.