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[Cites 0, Cited by 2] [Section 17] [Entire Act]

State of Kerala - Subsection

Section 17(1) in The Kerala Value Added Tax Act, 2003

(1)Where the registering authority has reasons to believe that a dealer is likely to make default in payment of tax or other amount due under this Act, he may, by order in writing, demand security from the dealer for an amount not exceeding one half of the tax, payable on the turnover of the dealer for the year as estimated by the registering authority.