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[Cites 0, Cited by 1] [Section 66] [Entire Act]

State of Karnataka - Subsection

Section 66(5) in The Karnataka Value Added Tax Act, 2003

(5)The provisions of sub-sections (6) to (12) of Section 65, shall apply in relation to appeals preferred under sub-section (1) as they apply in relation to petitions preferred under sub-section (1) of Section 65.