Section 14AC in Kerala Tax on Entry of Goods Into Local Areas Act, 1994
14AC. Revision petition to the High Court to be heard by a Bench of not less than two judges.
- [Every revision preferred to the High Court under Section 14 AB shall be heard by a Bench consisting of not less than two judges and in respect of such revision petition, the provisions of section 98 of the Code of Criminal Procedure, 1908 (Central Act 5 of 1908) shall so far as may apply.] [Inserted by Act 42 of 2005 w.e.f. 1-4-2005.]
