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[Cites 0, Cited by 0] [Section 8B] [Entire Act]

State of Karnataka - Subsection

Section 8B(4) in Karnataka Tax on Entry of Goods Act, 1979

(4)The manufacturer of sugar to whom payment is made under sub-section (3), shall furnish to the purchaser who has made such payment, a certificate obtained from the prescribed authority containing such particulars as may be prescribed.