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[Cites 0, Cited by 0] [Section 67(10)] [Section 67] [Entire Act]

State of Kerala - Subsection

Section 67(10)(g) in Kerala Value Added Tax Rules, 2005

(g)The auction purchaser shall pay the sale value of the goods, in ready cash immediately after the sale and he will not be permitted to carry away any part of the goods until he has paid for the same in full.