Section 14(1) in Karnataka Tax on Entry of Goods Act, 1979
(1)Any officer [empowered by the State Government or the Commissioner] [Substituted by Act 5 of 2006 w.e.f. 1.4.2006.] in this behalf or any other person objecting to an order passed by the appellate authority [under section 13 or an order passed by a revisional authority under [subsection (3)] [Inserted by Act 18 of 1994 w.e.f. 1.4.1994] of section 15] may appeal to the Appellate Tribunal within a period of sixty days from the date on which the order was communicated to him.
