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[Cites 0, Cited by 0] [Section 25E] [Entire Act]

State of Kerala - Subsection

Section 25E(12) in Kerala Finance Act, 2016

(12)in section 55, in sub-section (4), after the existing proviso, the following proviso shall be inserted, namely:-"Provided fm1her that where the appellant remits 20% of the disputed amount of tax along with collected tax, if any, further proceedings against recovery shall stand stayed till disposal of the appeal.";