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[Cites 0, Cited by 0] [Section 8B] [Entire Act]

State of Karnataka - Subsection

Section 8B(2) in The Karnataka Entertainments Tax Act, 1958

(2)The appeal shall be preferred within thirty days from the date of communication of such order:Provided that the appellate authority may admit an appeal preferred after the period of thirty days aforesaid if it is satisfied that the appellant had sufficient cause for not preferring the appeal within that period.