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[Cites 0, Cited by 0] [Section 63] [Entire Act]

State of Kerala - Subsection

Section 63(5) in The Kerala Value Added Tax Act, 2003

(5)Where the High Court remits the matter under sub- section (4) with its opinion on the question of law raised, the Appellate Tribunal shall amend the order passed by it in conformity with such opinion.