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[Cites 0, Cited by 0] [Section 23BA(3)] [Section 23BA] [Entire Act]

State of Kerala - Subsection

Section 23BA(3)(b) in The Kerala General Sales Tax Act, 1963

(b)if an applicant had filed his option,earlier and remitted at least one instalments, but had failed to remit the balance amount due and his earlier option was revoked by the assessing authority.