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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Karnataka - Subsection

Section 28(1) in Karnataka Tax on Entry of Goods Act, 1979

(1)For purposes of assessment of tax under this Act, the burden of proving that goods brought into or caused to be brought into a local area or taken delivery of by a dealer, is not liable to tax under this Act shall be on the such dealer.