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 Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 55] [Entire Act] State of Karnataka - Subsection Section 55(5) in The Karnataka Value Added Tax Act, 2003 (5)Any person objecting to an order affecting him under this Section may appeal to the prescribed authority.
