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[Cites 0, Cited by 1] [Section 23B] [Entire Act]

State of Kerala - Subsection

Section 23B(7) in The Kerala General Sales Tax Act, 1963

(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.