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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Karnataka - Subsection

Section 11(11) in Karnataka Tax on Luxuries Act, 1979

(11)Every order passed by the Appellent Tribunal under sub-section (5) shall, subject to the provisions of sub-section (4) of section 11A, be final.][Chapter VI [Substituted by Act 7 of 1997 w.e.f. 1.4.1997] Miscellaneous