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[Cites 0, Cited by 0] [Section 77(1)] [Section 77] [Entire Act]

State of Kerala - Subsection

Section 77(1)(i) in Kerala Value Added Tax Rules, 2005

(i)Any person bound to apply for impleading legal representatives of a deceased party in any proceedings referred to in sub-rule (1) of rule 76 may apply, within sixty days from the date of abatement, for an order to set aside the abatement, and if it is proved that he was prevented by sufficient cause from continuing the proceedings, the appellate or revisional authority, as the case may be, may set aside the abatement.