Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 9B] [Entire Act]

State of Kerala - Subsection

Section 9B(4) in Kerala Tax on Entry of Goods Into Local Areas Act, 1994

(4)If the tax assessed is not remitted within the period mentioned in the order, the goods seized under sub-section(2) shall be sold by the officer who assessed the tax by public auction to the highest, bidder and the sale proceeds shall be remitted in the Government Treasury.