Section 18(6) in The Karnataka Tax on Professions, Trades, Callings and Employments Act, 1976
(6)Any order passed,-(i)by the Commissioner under sub-section (4) shall subject to sections 8 and 18-A, be final;(ii)by the Additional Commissioner under sub-section (3) shall, subject to section 8, sub-section (4) of this section and section 18-A, be final;(iii)by the Joint Commissioner under sub-section (2) shall, subject to section 8, section 17, sub-sections (3) and (4) of this section and section 18-A, be final; and(iv)by the Deputy Commissioner under sub-section (1) shall, subject to section 8, section 17, sub-sections (3) and (4) of this section and section 18-A, be final.]
