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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Karnataka - Subsection

Section 18(8) in The Karnataka Tax on Professions, Trades, Callings and Employments Act, 1976

(8)[] [Renumbered by Act 11 of 1993 w.e.f. 1.4.1993] The appeal shall be in the prescribed form, shall be varified in the prescribed manner and shall be accompained by a fee of one hundred rupees.