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[Cites 0, Cited by 0] [Section 14AB] [Entire Act]

State of Kerala - Subsection

Section 14AB(3) in Kerala Tax on Entry of Goods Into Local Areas Act, 1994

(3)If the High Court, on perusing the petition, considers that there is no sufficient ground for interfering, it may dismiss the petition summary;Provided that no petition shall be dismissed unless the petitioner has had a reasonable opportunity of being heard.