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[Cites 0, Cited by 0] [Section 18A(7)] [Section 18A] [Entire Act]

State of Karnataka - Subsection

Section 18A(7)(b) in The Karnataka Tax on Professions, Trades, Callings and Employments Act, 1976

(b)The application for review shall be preferred within ninety days from the date of communication of the order sought to be reviewed and shall be in such form and such manner as may be prescribed, and shall, where it is preferred by any person other than the State Government shall be accompained by a fee of fifty rupees.