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[Cites 0, Cited by 0] [Section 40(7)] [Section 40] [Entire Act]

State of Kerala - Subsection

Section 40(7)(a) in The Kerala General Sales Tax Act, 1963

(a)The High Court may, on the application of the appellant or the Board of Revenue review any order passed by it under sub-section (3) on the basis of the discovery of new and important facts which after the was made.