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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Karnataka - Subsection

Section 11(10) in Karnataka Tax on Luxuries Act, 1979

(10)Every order passed by the Appellate Tribunal under sub-section (5) or subsection (7) or sub-section (8), shall be communicated to the appellant, the respondent, the authority on whose order the appeal was preferred, the Joint commissioner concerned and the Commissioner.