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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Karnataka - Subsection

Section 16(2) in Karnataka Tax on Entry of Goods Act, 1979

(2)The appeal shall be in the prescribed form shall be verified in the prescribed manner, and shall be accompanied by a fee of [five hundred rupees.] [Substituted by Act 7 of 1997 w.e.f. 1.4.1997]