Section 56(2)(b) in The Kerala Value Added Tax Act, 2003

[Cites 0, Cited by 0] [Section 56(2)] [Section 56] [Entire Act]

State of Kerala - Subsection

Section 56(2)(b) in The Kerala Value Added Tax Act, 2003

(b)the order has been made the subject matter of an appeal to the Deputy Commissioner (Appeals) or the Assistant Commissioner(Appeals) or the Appellate Tribunal or of a revision in the High Court; or

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State of Kerala - Subsection

Section 56(2)(b) in The Kerala Value Added Tax Act, 2003