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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Karnataka - Subsection

Section 16(2) in The Karnataka Tax on Professions, Trades, Callings and Employments Act, 1976

(2)The appeal shall be preferred within sixty days of receipt of the demand notice or the order against which the appeal is intended:Provided that the appellate authority may for sufficient cause shown admit an appeal preferred after the period of sixty days aforesaid.