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[Cites 0, Cited by 7] [Section 17] [Entire Act]

State of Kerala - Subsection

Section 17(7) in The Kerala General Sales Tax Act, 1963

(7)Notwithstanding anything contained in sub-section (6), in cases where any investigation or inquiry is pending under this Act or any other law or where any assessment cannot be completed within the period specified under the said subsection, the Deputy Commissioner may, for good and sufficient reasons, extend the period of completion of the assessment beyond the period specified in that sub-section.