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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Kerala - Subsection

Section 36(3) in The Kerala General Sales Tax Act, 1963

(3)On admitting an application for revision, the Deputy Commissioner may call for and examine the record of the order or proceeding against which the application has been preferred and may make such enquiry or cause such enquiry to be made and subject to the provisions of the Act pass such order thereon as he thinks fit.