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[Cites 0, Cited by 0] [Section 97] [Entire Act]

State of Kerala - Subsection

Section 97(2) in The Kerala Value Added Tax Act, 2003

(2)All orders made under sub-section (1) shall, as soon as may be after they are made, be laid before the Legislative Assembly for a period of not less than fourteen days and shall be subject to such modifications as the Legislative Assembly may make during the session in which they are so laid or the session immediately following.