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[Cites 0, Cited by 0] [Section 71(1)] [Section 71] [Entire Act]

State of Kerala - Subsection

Section 71(1)(f) in The Kerala Value Added Tax Act, 2003

(f)willfully acts in contravention of any of the provisions of this Act or the rules made there under, for the contravention of which no express provision for punishment is made by this Act, shall, on conviction by a Magistrate, be liable to fine which may extend to twenty five thousand rupees.