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[Cites 0, Cited by 0] [Section 30(2)] [Section 30] [Entire Act]

State of Karnataka - Subsection

Section 30(2)(b1) in Karnataka Tax on Entry of Goods Act, 1979

(b1)[ the procedure for assesment of Central and State Government Departments, statutory bodies and local authorities;] [Inserted by Act 7 of 1997 w.e.f. 1.4.1997]