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[Cites 0, Cited by 14] [Section 63(7)] [Section 63] [Entire Act]

State of Karnataka - Subsection

Section 63(7)(b) in The Karnataka Value Added Tax Act, 2003

(b)The Appellate Tribunal shall dispose of such appeal falling under clause (a) within a period of one hundred eighty days from the date of the order staying proceedings of recovery of one half of tax or other amount disputed and, if such appeal is not so disposed of within the period specified, the order of stay shall stand vacated after the said period.