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

State of Kerala - Subsection

Section 17(21) in Kerala Value Added Tax Rules, 2005

(21)Where a certificate of registration is cancelled, the said cancellation shall not affect the liability of the dealer to pay the tax, including any penalty or other amounts due for any period prior to the date of cancellation whether such tax including any penalty or other amounts is assessed before the date of cancellation but remains unpaid, or is assessed thereafter.