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 0] [Section 65(11)] [Section 65] [Entire Act]

State of Karnataka - Subsection

Section 65(11)(b) in The Karnataka Value Added Tax Act, 2003

(b)The High Court shall not pass an order under this sub-section without giving both parties affected by the order a reasonable opportunity of being heard.