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

State of Kerala - Subsection

Section 14AB(8) in Kerala Tax on Entry of Goods Into Local Areas Act, 1994

(8)The High Court may, on the application of any part to a revision under this section, review any order passed by it on the basis of the discovery of new and important facts which after the exercise of due diligence were not within the knowledge of the applicant or could not be produced by him when the order was made.