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[Cites 0, Cited by 0] [Section 31A] [Entire Act]

State of Kerala - Subsection

Section 31A(2) in Kerala General Sales Tax Rules, 1963

(2)The assessing authority imposing the penalty under Section 45A, Section 45AA, or Section 46A shall serve a notice of demand on the dealer in Form 24. On receipt of the notice the dealer shall pay the penalty due in the manner specified in sub-rule (1) on or before the day specified in the notice of demand.