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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Kerala - Subsection

Section 11(9) in THE KERALA FINANCE ACT, 2020

(9)The dealers who had opted to settle their arrears under sub-section (5) of section 6. of the former Act and opted to settle their arrears under any previous scheme, but had failed to make payments may also opt to settle their cases under this section and the amounts, if any, paid earlier shall be adjusted towards the amount to be paid under this section, provided that no refunds shall be allowed.