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State of Kerala - Section

Section 91 in The Kerala Value Added Tax Act, 2003

91. Appropriation of payment.

- Where any tax or any other amount due or demanded under the Act is paid by any dealer or other person, the payments so made shall be appropriated first towards interest accrued on such tax or other amount under sub-section (5) of section 31 on of payment and the balance available shall be appropriated towards principal outstanding.