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[Cites 0, Cited by 0] [Section 70] [Entire Act]

State of Kerala - Subsection

Section 70(c) in The Kerala Value Added Tax Act, 2003

(c)prevents or obstructs any other act of an officer which he is empowered to perform under this Act, shall, pay by way of penalty an amount not exceeding twenty five thousand rupees, as may be imposed by an officer not below the rank of an assessing authority.