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[Cites 0, Cited by 1] [Section 31] [Entire Act]

State of Kerala - Subsection

Section 31(3) in The Kerala Value Added Tax Act, 2003

(3)If default is made in payment under sub-section (2), the whole of the amount outstanding on the date of the default shall become immediately due and shall be a charge on the properties of the person or persons liable to pay the tax or other amount under this Act: