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[Cites 0, Cited by 0] [Section 9A] [Entire Act]

State of Karnataka - Subsection

Section 9A(2) in The Karnataka Electricity (Taxation on Consumption or Sale) Act, 1959

(2)The appeal shall be, in the prescribed form within such period, shall be verified in the prescribed manner, and shall be accompanied by a charges equal to five percent of the amount of the assessment objected to and challan for having remitted not less than twenty five percent of the electricity tax to be paid against assessment order under appeal.