Section 63(6)(b) in The Karnataka Value Added Tax Act, 2003

[Cites 0, Cited by 0] [Section 63(6)] [Section 63] [Entire Act]

State of Karnataka - Subsection

Section 63(6)(b) in The Karnataka Value Added Tax Act, 2003

(b)The Appellate Tribunal may, except in case of an appeal against an order passed by the appellate authority under Section 62, in its discretion, give such directions as it thinks fit, in regard to the payment of tax, if the appellant furnishes sufficient security to its satisfaction in such form and manner as may be prescribed.

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State of Karnataka - Subsection

Section 63(6)(b) in The Karnataka Value Added Tax Act, 2003