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[Cites 0, Cited by 12] [Section 61] [Entire Act]

State of Karnataka - Subsection

Section 61(3) in The Karnataka Excise Act, 1965

(3)Any person aggrieved by an order passed by the Excise Commissioner under sub-section (2), may, within ninety days from the date of communication of such order appeal to the [Karnataka Revenue Appellate Tribunal.] [Adapted by Karnataka Adaptations of Laws Order, 1973 w.e.f. 1.11.1973]