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[Cites 0, Cited by 0] [Section 60(3)] [Section 60] [Entire Act]

State of Kerala - Subsection

Section 60(3)(c) in Kerala General Sales Tax Rules, 1963

(c)any Sales-tax Practitioner against whom such a direction is made by the Sales-tax Appellate Tribunal, may, "within one month of the receipt of the orders containing such direction, appeal to the High Court to have the direction cancelled.