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[Cites 0, Cited by 0] [Section 40(7)] [Section 40] [Entire Act]

State of Kerala - Subsection

Section 40(7)(b) in The Kerala General Sales Tax Act, 1963

(b)The application for review shall be preferred in the prescribed manner and within one year from the date on which a copy of the order to which the application relates was served on the applicant in the manner prescribed and shall, where it is preferred by any person other than the Board of Revenue, be accompanied by a fee of two hundred and fifty rupees.