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[Cites 0, Cited by 0] [Section 112(1)] [Section 112] [Entire Act]

State of Kerala - Subsection

Section 112(1)(d) in Kerala Goods and Services Tax Rules, 2017

(d)where the adjudicating authority or, as the case may be, the Appellate Authority has made the order appealed against without giving sufficient opportunity to the appellant to adduce evidence relevant to any ground of appeal.