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

State of Kerala - Subsection

Section 14(1) in Kerala Tax on Entry of Goods Into Local Areas Act, 1994

(1)The Commissioner of Commercial Taxes may suo motu call for and examine the records of the proceedings or any order made by any authority sub-ordinate to him which in his opinion is prejudicial to revenue collection and pass such orders thereon as he thinks just and proper.