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[Cites 0, Cited by 0] [Section 65(10)] [Section 65] [Entire Act]

State of Karnataka - Subsection

Section 65(10)(b) in The Karnataka Value Added Tax Act, 2003

(b)The application for review shall be preferred within such time and in such manner as may be prescribed, and shall where it is preferred by any person other than an officer empowered by the Government under sub-section (1) of Section 63 be accompanied by a fee of one hundred rupees.