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[Cites 0, Cited by 0] [Section 60] [Entire Act]

State of Kerala - Subsection

Section 60(9) in The Kerala Value Added Tax Act, 2003

(9)Every order passed by the Appellate Tribunal under sub- section (4) or sub-section (7) shall be communicated in the manner prescribed, to the appellant, the respondent, the authority on whose order the appeal was preferred, the Deputy Commissioner concerned, and the Commissioner.