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[Cites 0, Cited by 0] [Section 8A(7)] [Section 8A] [Entire Act]

State of Karnataka - Subsection

Section 8A(7)(b) in The Karnataka Appellate Tribunal Act, 1976

(b)The application for review shall be preferred within such time and in such manner as may be prescribed, and shall, where it is preferred by any person other than an officer empowered by the State Government, be accompanied by a fee of one hundred rupees.