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[Cites 0, Cited by 0] [Section 4B(3)] [Section 4B] [Entire Act]

State of Karnataka - Subsection

Section 4B(3)(ia) in Karnataka Tax on Luxuries Act, 1979

(ia)[ on which tax under the Karnataka Sales Tax Act, 1957 (Karnataka Act 25 of 1957) has been paid or has become payable.] [Inserted by Act 2 of 2001 w.e.f. 23.1.2001]