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[Cites 0, Cited by 0] [Section 19(2)] [Section 19] [Entire Act]

State of Kerala - Subsection

Section 19(2)(e) in Kerala Tax on Entry of Goods Into Local Areas Act, 1994

(e)the procedure for any other matter incidental to the disposal of appeal and 'the value of court fee stamp which a memorandum of appeal or revision should bear.