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[Cites 0, Cited by 0] [Section 107] [Entire Act]

State of Karnataka - Subsection

Section 107(4) in Karnataka Goods and Services Tax Act, 2017

(4)The Appellate Authority may, if he is satisfied that the appellant was prevented by sufficient cause from presenting the appeal within the aforesaid period of three months or six months, as the case may be, allow it to be presented within a further period of one month.