Section 10(4)(iii) in Kerala Tax on Entry of Goods Into Local Areas Act, 1994

[Cites 0, Cited by 0] [Section 10(4)] [Section 10] [Entire Act]

State of Kerala - Subsection

Section 10(4)(iii) in Kerala Tax on Entry of Goods Into Local Areas Act, 1994

(iii)the penalty, if any, levied under section 15; shall be paid by the person into the [Government Treasury or any bank notified by Govt.] [Substituted by Act 12 of 2003 w.e.f. 1-4-2003.] by such date, which shall be after thirty days from the date of service of the notice, as may be specified in the notice issued by the assessing authority for this purpose.

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State of Kerala - Subsection

Section 10(4)(iii) in Kerala Tax on Entry of Goods Into Local Areas Act, 1994