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[Cites 0, Cited by 6] [Section 62] [Entire Act]

State of Karnataka - Subsection

Section 62(3) in The Karnataka Value Added Tax Act, 2003

(3)The appellate authority may admit an appeal preferred after the period as aforesaid but within a further period of one hundred and eighty days, if it is satisfied that the appellant had sufficient cause for not preferring the appeal within that period.