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

State of Karnataka - Subsection

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

(2)The Appellate Tribunal may admit an appeal preferred after the period of sixty days referred to in sub-section (1) if it is satisfied that the appellant had sufficient cause for not preferring the appeal within that period.