Section 63(8)(d) in The Karnataka Value Added Tax Act, 2003

[Cites 0, Cited by 0] [Section 63(8)] [Section 63] [Entire Act]

State of Karnataka - Subsection

Section 63(8)(d) in The Karnataka Value Added Tax Act, 2003

(d)If the application for review is preferred within ninety days from the date on which the order to which the application relates is communicated to the applicant, the application shall be accompanied by half the fee which had been paid in respect of the appeal.

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State of Karnataka - Subsection

Section 63(8)(d) in The Karnataka Value Added Tax Act, 2003