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[Cites 0, Cited by 0] [Section 29A] [Entire Act]

State of Kerala - Subsection

Section 29A(11) in The Kerala General Sales Tax Act, 1963

(11)If the order of imposition of penalty under sub-section (4) or of seizure of goods under sub-section (6) is set aside or modified in appeal or other proceedings, the appropriate authority shall also pass consequential orders for giving effect to the order in such appeal or other proceedings, as the case may be.