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[Cites 0, Cited by 0] [Section 117] [Entire Act]

State of Karnataka - Subsection

Section 117(9) in Karnataka Goods and Services Tax Act, 2017

(9)Save as otherwise provided in this Act, the provisions of the Code of Civil Procedure, 1908 (Central Act 5 of 1908), relating to appeals to the High Court shall, as far as may be, apply in the case of appeals under this section.