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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Karnataka - Subsection

Section 13(4) in Karnataka Tax on Entry of Goods Act, 1979

(4)The appeal shall be in the prescribed form and shall be verified in the prescribed manner.[Provided that the Commissioner may notify the website in which appeal shall be filed electronically.] [Substituted by Act 05 of 2016 w.e.f. 01.04.2016.]