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[Cites 0, Cited by 0] [Section 41(7)] [Section 41] [Entire Act]

State of Kerala - Subsection

Section 41(7)(a) in The Kerala General Sales Tax Act, 1963

(a)The High Court may, on the application of any party to a revision under this section, review any order passed by it on the basis of the discovery of new and important facts which after the exercise of due diligence were not within the knowledge of the applicant or could not be produced by him when the order was made.