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[Cites 0, Cited by 0] [Section 75] [Entire Act]

State of Kerala - Subsection

Section 75(2) in Kerala Value Added Tax Rules, 2005

(2)
(a)Every application for review under sub section (8) of section 60 shall be preferred in Form No. 32 and shall be verified in the manner specified therein.
(b)It shall be in quadruplicate and shall be accompanied by four copies of the order of the Appellate Tribunal.