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[Cites 0, Cited by 0] [Section 41AA] [Entire Act]

State of Kerala - Subsection

Section 41AA(2) in Kerala General Sales Tax Rules, 1963

(2)Where an order under sub-section (4) of section 39A allowing the application to be proceeded with is made by the settlement commission, the information contained in the Annexure to the application in Form No.52. and in the statement and other documents accompanying such Annexure shall be send to the Deputy Commissioner along with a copy of the said order.