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[Cites 0, Cited by 0] [Section 46(1)] [Section 46] [Entire Act]

State of Kerala - Subsection

Section 46(1)(g) in The Kerala General Sales Tax Act, 1963

(g)or abets the commission of any of the above offences, shall, on conviction by a Magistrate be liable to fine which may extend to twenty five thousand rupees.