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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Kerala - Subsection

Section 12(2) in THE KERALA FINANCE ACT, 2020

(2)The provisions of the Kerala Value Added Tax Act, 2003 (30 of 2004) and the rules made thereunder, including those relating to definitions, authorities, power to rectification of error, powers of revision suo-motu shall, as far as may be, mutatis mutandis,apply, in relation to the settlement of arrears under this section.