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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Kerala - Subsection

Section 22(7) in Kerala Value Added Tax Rules, 2005

(7)If the return is submitted without a treasury receipt, crossed cheque or crossed demand draft for the full amount of the tax payable in favour of the assessing authority, the assessing authority shall serve upon the dealer a notice in Form No. 12and the dealer shall pay the sum demanded along with interest, if any, within the time and in the manner specified therein.