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[Cites 0, Cited by 0] [Section 29(4)] [Section 29] [Entire Act]

State of Kerala - Subsection

Section 29(4)(i) in Kerala General Sales Tax Rules, 1963

(i)On receipt of the statement in Form 20 the assessing authority shall, if it is satisfied after such scrutiny of the accounts and after such enquiry as it considers necessary, that the claim for refund is admissible, pass an order refunding the tax.