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

State of Kerala - Subsection

Section 17(5) in Kerala General Sales Tax Rules, 1963

(5)If it is found at the time of final assessment that the casual trader has paid the tax in excess of the amount due, the assessing authority concerned shall either refund or adjust the excess amount as laid down in section 44.