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[Cites 0, Cited by 0] [Section 18A(7)] [Section 18A] [Entire Act]

State of Karnataka - Subsection

Section 18A(7)(a) in The Karnataka Tax on Professions, Trades, Callings and Employments Act, 1976

(a)The High Court may, on the application of either party to the petition, review any order passed by it under sub-section (4) on the basis of facts which were not before it when it passed the order.