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[Cites 0, Cited by 0] [Section 62] [Entire Act]

State of Kerala - Subsection

Section 62(7) in The Kerala Value Added Tax Act, 2003

(7)The High Court may, on the application of the appellant or the Commissioner, review any order passed by it under sub- section (3) on the basis of the discovery of new and important facts which after the exercise of due diligence were not within the knowledge of the applicant or could not be produced by the applicant, when the order was made.