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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Kerala - Subsection

Section 21(10) in Kerala General Sales Tax Rules, 1963

(10)If the return is submitted without a treasury receipt, crossed cheques or crossed demand draft for the full amount of the tax payable in favour of the assessing authority, the assessing authority shall serve upon the dealer a notice in Form 14D and the dealer shall pay the sum demanded within the time and in the manner specified therein.