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[Cites 0, Cited by 0] [Section 79(2)] [Section 79] [Entire Act]

State of Kerala - Subsection

Section 79(2)(ii) in Kerala Value Added Tax Rules, 2005

(ii)copy of the order(s) of the appellate or revisional authority if the settlement is preferred not at the stage of proceedings pending before the first appellate or revisional authority, and