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[Cites 0, Cited by 1] [Section 65(10)] [Section 65] [Entire Act]

State of Karnataka - Subsection

Section 65(10)(a) in The Karnataka Value Added Tax Act, 2003

(a)The High Court may, on the application of either party to the petition, review any order passed by it under sub-section (6) on the basis of facts which were not before it when it passed the order.