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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Karnataka - Subsection

Section 18(9) in The Karnataka Tax on Professions, Trades, Callings and Employments Act, 1976

(9)[] [Renumbered by Act 11 of 1993 w.e.f. 1.4.1993] The High Court shall, after giving both parties to the appeal a reasonable opportunity of being heard pass such order thereon as it thinks fit.