Section 63(8)(c) in The Karnataka Value Added Tax Act, 2003

[Cites 0, Cited by 0] [Section 63(8)] [Section 63] [Entire Act]

State of Karnataka - Subsection

Section 63(8)(c) in The Karnataka Value Added Tax Act, 2003

(c)The application for review shall be preferred in the prescribed manner within six months from the date on which the order to which the application relates was communicated to the applicant; and where the application is preferred by any person other than an officer empowered by the State Government under sub-section (1), it shall be accompanied by a fee equal to that which has been paid in respect of the appeal.

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State of Karnataka - Subsection

Section 63(8)(c) in The Karnataka Value Added Tax Act, 2003