Section 12C(2) in Karnataka Tax on Entry of Goods Act, 1979
(2)All the provisions of the said Act including [provisions relating to appeal and] [Inserted by Act 26 of 2004 w.e.f. 1.8.2004] the rules made thereunder relating to the manner of making an application for issue of clarification, payment of fee, disposal and implementation of the order passed by the Authority shall mutatis mutandis apply to this section]
