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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Kerala - Subsection

Section 38(5) in Kerala General Sales Tax Rules, 1963

(5)The appellate authority shall after giving the appellant a responsible opportunity of being heard and, after taking into account the report mentioned in sub-rule (4), pass such order on the appeal as it think fit, subject to the provisions of sub-section (3) of section 34.