Section 63(8)(a) in The Karnataka Value Added Tax Act, 2003

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

State of Karnataka - Subsection

Section 63(8)(a) in The Karnataka Value Added Tax Act, 2003

(a)The Appellate Tribunal may, on the application either of the appellant or of the respondent, review any order passed by it under sub-section (5) on the basis of facts which were not before it when it passed the order.

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State of Karnataka - Subsection

Section 63(8)(a) in The Karnataka Value Added Tax Act, 2003