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[Cites 0, Cited by 1] [Section 62(4)] [Section 62] [Entire Act]

State of Karnataka - Subsection

Section 62(4)(a) in The Karnataka Value Added Tax Act, 2003

(a)No appeal against an order of assessment shall be entertained by the appellate authority unless it is accompanied by satisfactory proof of the payment of tax and penalty not disputed in the appeal.