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[Cites 0, Cited by 0] [Section 97(4)] [Section 97] [Entire Act]

State of Kerala - Subsection

Section 97(4)(c) in Kerala Value Added Tax Rules, 2005

(c)any Sales tax Practitioner against whom such a direction is made by the Sales tax Appellate Tribunal, may, within one month of the receipt of the orders containing such direction, appeal to the High Court to have the direction cancelled.