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 0] [Section 58A] [Entire Act]

State of Kerala - Subsection

Section 58A(4) in The Kerala Value Added Tax Act, 2003

(4)No order under this section adversely affecting a person shall be passed unless that person has been given a reasonable opportunity of being heard.] [Inserted by Kerala Act No. 18 of 2016, dated 13.11.2016.]