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[Cites 0, Cited by 0] [Section 10(1)] [Section 10] [Entire Act]

State of Kerala - Subsection

Section 10(1)(ii) in THE KERALA FINANCE ACT, 2020

(ii)forty per cent of the principal amount of the tax in arrears, if the amount is paid in lump sum within 30 days of receipt of intimation of the assessing authority referred to in sub-section (7):