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[Cites 0, Cited by 1] [Section 62(4)] [Section 62] [Entire Act]

State of Karnataka - Subsection

Section 62(4)(d) in The Karnataka Value Added Tax Act, 2003

(d)Where an order staying proceedings of recovery of any tax or other amount is passed in any proceedings relating to an appeal under sub-section (1), the appellate authority shall dispose of the appeal within a period of one hundred twenty days from the date of such order.