Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 42A] [Entire Act] State of Karnataka - Subsection Section 42A(4) in The Karnataka Excise Act, 1965 (4)An order under this section may also be made by an appellate Court, or by the High Court when exercising its powers of appeal or revision.] [Substituted by Act 1 of 1970 w.e.f. 23-12-1969]
