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

[Cites 0, Cited by 10] [Section 62(4)] [Section 62] [Entire Act]

State of Karnataka - Subsection

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

(c)The appellate authority may, in its discretion, give such directions as it thinks fit in regard to the payment of tax or other amount payable under clause (b), if the appellant furnishes sufficient security to its satisfaction in such form and in such manner as may be prescribed.

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State of Karnataka - Subsection

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