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[Cites 0, Cited by 54] [Section 69] [Entire Act]

State of Karnataka - Subsection

Section 69(1) in The Karnataka Value Added Tax Act, 2003

(1)With a view to rectifying any mistake apparent from the record, the prescribed authority, appellate authority or revising authority, may, at any time within five years from the date of an order passed by it, amend such order.