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[Cites 0, Cited by 0] [Section 118(1)] [Section 118] [Entire Act]

State of Karnataka - Subsection

Section 118(1)(b) in Karnataka Goods and Services Tax Act, 2017

(b)from any judgment or order passed by the High Court in an appeal made under section 117 in any case which, on its own motion or on an application made by or on behalf of the party aggrieved, immediately after passing of the judgment or order, the High Court certifies to be a fit one for appeal to the Supreme Court.