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[Cites 0, Cited by 0] [Section 112] [Entire Act]

State of Karnataka - Subsection

Section 112(2) in Karnataka Goods and Services Tax Act, 2017

(2)The Appellate Tribunal may, in its discretion, refuse to admit any such appeal where the tax or input tax credit involved or the difference in tax or input tax credit involved or the amount of fine, fee or penalty determined by such order, does not exceed fifty thousand rupees.