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[Cites 0, Cited by 0] [Section 65(11)] [Section 65] [Entire Act]

State of Karnataka - Subsection

Section 65(11)(a) in The Karnataka Value Added Tax Act, 2003

(a)With a view to rectifying any mistake apparent from the record, the High Court may, at any time within five years from the date of the order passed by it under sub-section (6), amend such order.