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[Cites 0, Cited by 0] [Section 7A] [Entire Act]

State of Kerala - Subsection

Section 7A(5) in The Kerala Tax on Luxuries Acts, 1976

(5)All appeals together with interlocutory applications, if any pending for disposal before any Appellate Authority under this Act as on the date of commencement of this provision shall stand transferred to the Appellate Tribunal and the Appellate Tribunal shall consider the same as if it is an appeal field before it.