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[Cites 0, Cited by 0] [Section 4(3)] [Section 4] [Entire Act]

State of Kerala - Subsection

Section 4(3)(c) in The Kerala General Sales Tax Act, 1963

(c)A bench consisting of two or more members other than the Chairman or a judicial member may dispose of any case where the amount of tax or penalty disputed in appeal does not exceed three lakhs rupees.