Section 63(9)(a) in The Karnataka Value Added Tax Act, 2003

[Cites 0, Cited by 0] [Section 63(9)] [Section 63] [Entire Act]

State of Karnataka - Subsection

Section 63(9)(a) in The Karnataka Value Added Tax Act, 2003

(a)With a view to rectifying any mistake apparent from the record, the appellate Tribunal may, at any time, within five years from the date of any order passed by it under sub-section (5) or sub-section (8), amend such order.

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State of Karnataka - Subsection

Section 63(9)(a) in The Karnataka Value Added Tax Act, 2003