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[Cites 0, Cited by 0] [Section 12(1)] [Section 12] [Entire Act]

State of Kerala - Subsection

Section 12(1)(b) in THE KERALA FINANCE ACT, 2020

(b)dealers who receive assessment orders after 30th April, 2020 shall file the option within a month from the date on which the assessment orders are received on or before 31st. March, 2021, whichever is earlier;