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

State of Kerala - Subsection

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

(b)if any other security or a bond has been furnished, the officer shall take steps to realize the amount of penalty imposed from the security and adjust the same towards the penalty and expenses and incidental charges.