Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 64] [Entire Act] State of Karnataka - Subsection Section 64(6) in The Karnataka Value Added Tax Act, 2003 (6)Every order passed in revision under sub-section (2) shall, subject to the provisions of Sections 65 and 66, be final.
