Section 8(1A)(i) in Karnataka Tax on Luxuries Act, 1979

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State of Karnataka - Subsection

Section 8(1A)(i) in Karnataka Tax on Luxuries Act, 1979

(i)the whole of the amount towards tax or penalty out-standing on the date of default shall become immediately due and shall be a charge on the properties of the proprietor liable to pay such tax or penalty, and

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State of Karnataka - Subsection

Section 8(1A)(i) in Karnataka Tax on Luxuries Act, 1979