Section 14(7)(a) in Karnataka Tax on Entry of Goods Act, 1979

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State of Karnataka - Subsection

Section 14(7)(a) in Karnataka Tax on Entry of Goods Act, 1979

(a)The Appellate Tribunal may, on the application either of the appellant or of the respondent, review any order passed by it under subsection (5) on the basis of facts which were not before it when it passed the order :

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State of Karnataka - Subsection

Section 14(7)(a) in Karnataka Tax on Entry of Goods Act, 1979