Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 4A] [Entire Act] State of Karnataka - Subsection Section 4A(2) in Karnataka Tax on Luxuries Act, 1979 (2)The registration granted shall be valid for one year and shall be renewed from year to year on payment of the fee specified in sub-section (1).
