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[Cites 0, Cited by 0] [Section 39A] [Entire Act]

State of Kerala - Subsection

Section 39A(7) in The Kerala General Sales Tax Act, 1963

(7)Where the additional amount of tax or other amount referred to in sub-section (6) is not paid by the assessee within the time specified under that sub section, the Settlement Commission may, as it discretion, permit the assessee to pay the amount within a period not exceeding fifteen days.