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[Cites 0, Cited by 0] [Section 76] [Entire Act]

State of Kerala - Subsection

Section 76(7) in Kerala Value Added Tax Rules, 2005

(7)If a party to a proceedings referred to in sub-rule (1) becomes insolvent and his estate becomes vested in a Receiver, the latter may, at the instance of the assessing authority, be made, by leave of the appellate or revisional authority, a party to the proceedings.