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[Cites 0, Cited by 0] [Section 60(7)] [Section 60] [Entire Act]

State of Tamilnadu - Subsection

Section 60(7)(a) in Tamil Nadu Value Added Tax Act, 2006

(a)The petitioner or the respondent may apply for review of any order passed by the High Court under clause (a) of sub-section (4) on the basis of the discovery of new and important facts which after the exercise of due diligence were not within his knowledge or could not be produced by him when the order was made.