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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Kerala - Subsection

Section 4(5) in The Kerala Value Added Tax Act, 2003

(5)In any case which comes up before a Bench of which the Chairman is not a member, involves a question of law, the bench may, in its discretion, reserve such case for decision by the Chairman or by a Bench to be constituted under sub- section (6), of which the Chairman shall be a member.