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

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State of Karnataka - Subsection

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

(c)notwithstanding anything contained in the Code of Criminal Procedure, 1973 (Central Act 2 of 1974), on application to any Magistrate, by such Magistrate, as if it were a fine imposed by him:

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State of Karnataka - Subsection

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