Section 18(6)(iii) in The Karnataka Tax on Professions, Trades, Callings and Employments Act, 1976

[Cites 0, Cited by 0] [Section 18(6)] [Section 18] [Entire Act]

State of Karnataka - Subsection

Section 18(6)(iii) in The Karnataka Tax on Professions, Trades, Callings and Employments Act, 1976

(iii)by the Joint Commissioner under sub-section (2) shall, subject to section 8, section 17, sub-sections (3) and (4) of this section and section 18-A, be final; and

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State of Karnataka - Subsection

Section 18(6)(iii) in The Karnataka Tax on Professions, Trades, Callings and Employments Act, 1976