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[Cites 0, Cited by 0] [Section 31C] [Entire Act]

State of Kerala - Subsection

Section 31C(1) in Kerala General Sales Tax Rules, 1963

(1)Any sum ordered to be forfeited to the Government by an order issued by the assessing authority under sub-section (1) of Section 46A shall be remitted into the Government Treasury or paid by means of crossed cheques or crossed demand draft in favour of the assessing authority concerned.