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

State of Karnataka - Subsection

Section 18A(2) in The Karnataka Tax on Professions, Trades, Callings and Employments Act, 1976

(2)The petition shall be in the prescribed form and shall, when it is preferred by any person other than the State Government, be accompained by a fee of fifty rupees.