Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Kerala - Subsection

Section 38(4) in Kerala General Sales Tax Rules, 1963

(4)If the appellate authority feels that for the proper disposal of the appeal, any records, documents or other evidences produced before it requires further verification, the appellate authority may direct the authority, whose order is challenged in appeal, to verify such records, documents or other evidence and give a report within such time as may be specified by it.