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

State of Kerala - Subsection

Section 31A(7) in The Kerala Value Added Tax Act, 2003

(7)On receipt of the option under sub-section (5), the assessing authority shall determine the amount of tax and other amounts due from the dealer under sub-section (1) and shall intimate the same to the dealer, and thereupon the dealer shall remit the amount in a maximum of six instalments on or before 31st March, 2020.