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[Cites 0, Cited by 0] [Section 61] [Entire Act]

State of Karnataka - Subsection

Section 61(4) in The Karnataka Value Added Tax Act, 2003

(4)The person concerned may demand that before the proceeding under sub-section (3) is so continued, the previous proceeding or any part thereof be reopened or that before any order is passed against him, he be reheard.Chapter-VII Appeals and Revision