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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Kerala - Subsection

Section 14(8) in The Kerala General Sales Tax Act, 1963

(8)No application for registration and no renewal under this section shall be refused and no order under sub-section (4) or sub-section (7) shall be made, unless the dealer concerned has been given an opportunity of being heard.