Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 62(2)] [Section 62] [Entire Act] State of Karnataka - Subsection Section 62(2)(a) in The Karnataka Value Added Tax Act, 2003 (a)in respect of an order of assessment, within thirty days from the date on which the notice of assessment, was served on the appellant, and