Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 5] [Section 62] [Entire Act]

State of Karnataka - Subsection

Section 62(2) in The Karnataka Value Added Tax Act, 2003

(2)The appeal shall be preferred,
(a)in respect of an order of assessment, within thirty days from the date on which the notice of assessment, was served on the appellant, and
(b)in respect of any other order, within thirty days from the date on which the order was communicated to the appellant: