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 10A] [Entire Act] State of Karnataka - Subsection Section 10A(2) in Karnataka Tax on Luxuries Act, 1979 (2)An order passed under sub-section (1) shall be deemed to be an order passed under same provision of law under which the original order, the mistake in which was rectified had been passed.
