Section 14(2)(b) in Kerala Tax on Entry of Goods Into Local Areas Act, 1994

[Cites 0, Cited by 0] [Section 14(2)] [Section 14] [Entire Act]

(b)on any point which has been made the subject of an appeal before the appellate authority [ x x x x ] [Omitted by Act 19 of 2004 w.e.f. 1-4-2004.].

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