Section 10(7) in Karnataka Tax on Luxuries Act, 1979
(7)Every order passed in revision under sub-section (2), shall subject to the provisions of sections 10A and 11B, be final.Explanation I. - For the purposes of this section, "the record" shall include all records relating to any proceedings under this Act available at the time of examination by the Commissioner or the Joint Commissioner.Explanation II. - In computing the period of limitation under this section, the period during which any proceedings under this section is stayed by an order or injunction of any court shall be excluded.] [Substituted by Act 10 of 1986 w.e.f. 31.3.1986]
