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[Cites 0, Cited by 0] [Section 7A] [Entire Act]

State of Kerala - Subsection

Section 7A(4) in The Kerala Tax on Luxuries Acts, 1976

(4)Every order passed by the Appellate Tribunal under sub-section (3) shall be communicated in the manner prescribed to the appellant, the respondent , the authority from whose order the appeal was preferred, the Deputy Commissioner concerned and to the Commissioner of Commercial Taxes.