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[Cites 0, Cited by 1] [Section 63] [Entire Act]

State of Karnataka - Subsection

Section 63(2) in The Karnataka Value Added Tax Act, 2003

(2)The Appellate Tribunal may admit an appeal preferred after the period of sixty days referred to in sub-section (1), but within a further period of one hundred and eighty days, if it is satisfied that the appellant had sufficient cause for not preferring the appeal within that period.