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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Kerala - Subsection

Section 43(3) in Kerala General Sales Tax Rules, 1963

(3)Where as a result of such modified order any refund is due to the dealer the assessing authority shall either refund or adjust such amounts as provided in Section 44 and an order thereof shall be issued along within the modified order.