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[Cites 0, Cited by 0] [Section 40(2)] [Section 40] [Entire Act]

State of Kerala - Subsection

Section 40(2)(a) in Kerala General Sales Tax Rules, 1963

(a)Every application for review under Section 39(7) (b) to the Appellate Tribunal shall be preferred in Form 33 and shall be verified in the manner specified therein.