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[Cites 0, Cited by 2] [Section 17] [Entire Act]

State of Karnataka - Subsection

Section 17(1) in Karnataka Tax on Entry of Goods Act, 1979

(1)With a view to rectifying any mistake apparent from the record, the prescribed authority, appellate authority or revising authority, may, at any time within five years from the date of an order passed by it, amend such order.