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[Cites 0, Cited by 0] [Section 81] [Entire Act]

State of Karnataka - Subsection

Section 81(4) in The Karnataka Value Added Tax Act, 2003

(4)No publication under this Section shall be made relating to any penalty imposed or any conviction for any offence connected with any proceeding under this Act, until the time for presenting an appeal to the Appellate Authority has expired without any appeal having been presented or the appeal has been disposed of.