Section 17(1) in The Karnataka Tax on Professions, Trades, Callings and Employments Act, 1976
(1)Any employer or any person objecting to an order passed by the [Joint Commissioner] [Substituted by Act 5 of 1993 w.e.f. 9.11.1992] under section 16 may appeal to the Tribunal within sixty days from the date on which the order was communicated to him.
