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[Cites 0, Cited by 0] [Section 67(9)] [Section 67] [Entire Act]

State of Kerala - Subsection

Section 67(9)(a) in Kerala Value Added Tax Rules, 2005

(a)if cash security has been furnished or when the goods seized have been sold under sub-section (12) of Section 47 and the amount deposited in Government Treasury, the officer authorized under sub-section (5) of Section 47 shall adjust the amount towards the penalty imposed and the expenses and incidental charges to be recovered and refund the excess if any;