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 1] [Section 94] [Entire Act]

State of Kerala - Subsection

Section 94(5) in The Kerala Value Added Tax Act, 2003

(5)Every order issued by the authority under sub- section (1) shall, subject to the provisions of section 62, be final and binding on the applicant and all authorities subordinate to the Commissioner. including Deputy Commissioner (Appeals) and Assistant Commissioner (Appeals)",