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[Cites 0, Cited by 0] [Section 73] [Entire Act]

State of Kerala - Subsection

Section 73(c) in The Kerala Value Added Tax Act, 2003

(c)abets to act in contravention of any of the provisions of this Act or the rules made there under, shall, on conviction by a Magistrate be punished with simple imprisonment for a period which may extend to six months or with fine not exceeding fifty thousand rupees or with both.