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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Kerala - Subsection

Section 4(5) in THE KERALA FINANCE ACT, 2020

(5)An assessee who intends to opt for payment of arrears under sub-section (1) shall submit an option to the assessing authority on or before 30th November, 2020:Provided that with respect to demands generated after 30th November, 2020 the option may be filed within thirty days from the date of receipt of the order and in such cases the final payment of tax and other amount due as per this section shall be completed before 31st March, 2021.