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[Cites 0, Cited by 0] [Section 67(7)] [Section 67] [Entire Act]

State of Kerala - Subsection

Section 67(7)(c) in Kerala Value Added Tax Rules, 2005

(c)In an order under clause (b), the officer shall also specify, in cases where goods have been seized, that the goods are liable to be sold in public auction as provided in subsections (8) and (11) of section 47 without any further notice, in case the penalty is not paid within thirty days from the date of the order.