Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 58(2)] [Section 58] [Entire Act]

State of Kerala - Subsection

Section 58(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