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[Cites 0, Cited by 0] [Section 63(5)] [Section 63] [Entire Act]

State of Karnataka - Subsection

Section 63(5)(b) in The Karnataka Value Added Tax Act, 2003

(b)If the appeal involves a question of law on which the Appellate Tribunal has previously given its decision in another appeal and either a revision petition in the High Court against such decision or an appeal in the Supreme Court against the order of the High Court thereon is pending, the Appellate Tribunal may defer the hearing of the appeal before it till such revision petition in the High Court or the appeal in the Supreme Court is disposed of.