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[Cites 0, Cited by 0] [Section 65] [Entire Act]

State of Karnataka - Subsection

Section 65(3) in The Karnataka Value Added Tax Act, 2003

(3)The petition shall be in the prescribed form, shall be verified in the prescribed manner, and shall, when it is preferred by any person other than an officer empowered by the Government under sub-section (1) of Section 63, be accompanied by a fee of one hundred rupees.