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[Cites 0, Cited by 0] [Section 31A] [Entire Act]

State of Kerala - Subsection

Section 31A(1) in Kerala General Sales Tax Rules, 1963

(1)The penalty payable under Section 45A Section 45AA or Section 46A shall be remitted into the Government Treasury or paid by means of crossed cheques or crossed demand draft in favour of the assessing authority concerned.