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[Cites 0, Cited by 0] [Section 8A] [Entire Act]

State of Karnataka - Subsection

Section 8A(2) in The Karnataka Appellate Tribunal Act, 1976

(2)The petition shall be in such form and verified in such manner as may be prescribed and shall, when it is preferred by any person other than the State Government or an officer empowered by it, be accompanied by a fee of one hundred rupees.