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[Cites 0, Cited by 0] [Section 35A(6)] [Section 35A] [Entire Act]

State of Kerala - Subsection

Section 35A(6)(b) in Kerala General Sales Tax Rules, 1963

(b)if any other security or a bond has been furnished, the officer shall take steps to realise the amount penalty imposed from the security or the surety and adjust the same towards the penalty and expenses and incidental charges.