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

State of Kerala - Subsection

Section 25E(4) in The Kerala Value Added Tax Act, 2003

(4)Thirty percent of the amount shall be paid within fourteen days from the receipt of the order under sub-section (2) and the balance in twelve equal monthly instalments or in lump sum at his option, and the last date for fulfilment of payment under this section shall be the date of payment of the twelfth instalment.