Section 17 in The Karnataka Tax on Professions, Trades, Callings and Employments Act, 1976
17. Appeal to the Appellate Tribunal.
(1)Any employer or any person objecting to an order passed by the [Joint Commissioner] [Substituted by Act 5 of 1993 w.e.f. 9.11.1992] under section 16 may appeal to the Tribunal within sixty days from the date on which the order was communicated to him.(2)The provisions of the Karnataka Appellate Tribunal Act, 1976 (Karnataka Act 10 of 1976) shall be applicable to all appeals preferred to the Tribunal under sub-section (1).
