Section 8(5) in Karnataka Tax on Entry of Goods Act, 1979
(5)[ The High Court may, either suo motu or on an application by the Commissioner or any person aggrieved by the order, revise any order made by a Magistrate under clause (c) of sub- section (4)] [Inserted by Act 14 of 2014 w.e.f. 1.04.2014.]
