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

State of Karnataka - Subsection

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

(a)The amount of tax,-
(i)due where returns have been furnished without full payment therefore ;
(ii)assessed for any period [x x x] [Omited by Act 10 of 1986 w.e.f. 31.3.1986] less any sum already paid by the [proprietor or stockist] [Substituted by Act 7 of 1997 w.e.f. 1.4.1997] in respect of such period ;