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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Karnataka - Subsection

Section 2(5A) in Karnataka Tax on Luxuries Act, 1979

(5A)[ "Luxury Tax Officer" means the person appointed by the State Government to exercise and perform functions of the Luxury Tax Officer under this Act ;] [Inserted by Act 10 of 1986 w.e.f. 31.3.1986]