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[Cites 0, Cited by 0] [Section 98] [Entire Act]

State of Kerala - Subsection

Section 98(1) in Kerala Value Added Tax Rules, 2005

(1)Where any payment by cheque or demand draft is permitted by these rules the cheque or demand draft shall be of a bank or branch of a bank, which is a member of the clearing house, situated in the headquarters of the authority before whom it is presented, crossed and drawn in favour of such authority and shall be such as may be received by the treasury concerned.