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[Cites 0, Cited by 2] [Section 19] [Entire Act]

State of Kerala - Subsection

Section 19(3) in The Kerala General Sales Tax Act, 1963

(3)The powers under sub-section (1) may be exercised by the assessing authority even though the original order of assessment, if any, passed in the matter, has been the subject matter of an appeal or revision.