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[Cites 0, Cited by 0] [Section 18A] [Entire Act]

State of Karnataka - Subsection

Section 18A(3) in The Karnataka Tax on Professions, Trades, Callings and Employments Act, 1976

(3)If the High Court, on pursuing the petition, considers that there is no sufficient ground for interfering, it may dismiss the petition summarily;Provided that no petition shall be dismissed unless the petitioner has had a reasonable opportunity of being heard in support thereof.