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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Kerala - Subsection

Section 40(5) in Kerala General Sales Tax Rules, 1963

(5)When in any case the Officer empowered by Government under Section 39 or the other person referred to in Section 39, as the case may be, fails to file a memorandum of cross objections within the time provided for in Section 39(2) the appeal shall be disposed of on its merits by the Sales-tax Appellate Tribunal.