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[Cites 0, Cited by 8] [Section 63] [Entire Act]

State of Karnataka - Subsection

Section 63(1) in The Karnataka Value Added Tax Act, 2003

(1)Any officer empowered by the Government in this behalf or any other person objecting to an order passed by the appellate authority under Section 62 may appeal to the Appellate Tribunal within a period of sixty days from the date on which the order was communicated to him.