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

State of Kerala - Subsection

Section 75(7) in Kerala Value Added Tax Rules, 2005

(7)After the final hearing of the appeal, cross objection or application for review, the Appellate Tribunal shall notify a date, which shall not be later than thirty days from the date of such final hearing, for the pronouncement of the orders in such appeal, cross objection or review and on such notified date the Appellate Tribunal shall pronounce the order.