Section 20(3) in Kerala Value Added Tax Rules, 2005

[Cites 0, Cited by 0] [Section 20] [Entire Act]

(3)The period of suspension under sub section (2) of section 18 shall be for a period as specified below:

Amount of tax evaded for an year	Period of suspension
Exceeding One lakh but not exceeding three lakhsrupees	Six Months
Exceeding Three lakh but not exceeding ten lakhsrupees	Nine Months
Exceeding ten lakhs	One year

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