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[Cites 0, Cited by 0] [Section 35A(4)] [Section 35A] [Entire Act]

State of Kerala - Subsection

Section 35A(4)(c) in Kerala General Sales Tax Rules, 1963

(c)In an order under clause (b) the officer shall also specify, in cases where goods have been seized, that the goods are liable to be sold in public auction as provided in sub-sections (6) and (9) of section 29A without any further notice in case the penalty is not paid within thirty days from the date of the order.