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[Cites 0, Cited by 0] [Section 94] [Entire Act]

State of Kerala - Subsection

Section 94(2) in The Kerala Value Added Tax Act, 2003

(2)The Authority shall decide the question after giving the parties to the dispute a reasonable opportunity to put forward their case and produce evidence and after considering such evidence and hearing the parties. Commissioner may considering the fact in issue decide whether such orders have prospective operation only.