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[Cites 0, Cited by 0] [Section 35A(7)] [Section 35A] [Entire Act]

State of Kerala - Subsection

Section 35A(7)(h) in Kerala General Sales Tax Rules, 1963

(h)Where the purchaser fails to pay the sale value of the goods in ready cash the goods shall be re-sold at once and the defaulting purchaser shall be liable for any loss arising there from as well as the expenses incurred on the re-sale.