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[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

State of Karnataka - Subsection

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

(b)the amount of penalty, if any, levied [under this Act] [Substituted by Act 10 of 1986 w.e.f. 31.3.1986],