Section 42 in The Kerala General Sales Tax Act, 1963
42. Appeals, petitions and applications to the High Court to be heard by a Bench of not less than two judges.
- Every appeal preferred to the High Court under section 40, every petition under section 41 and every application under section 40 or section 41 shall be heard by a Bench of not less than two judges, and in respect of such appeal, petition or application, the provisions of section 98 of the Code of Civil Procedure, 1908 (Central Act 5 of 1908) shall, so far as may be, apply.
