Section 2(2) in Karnataka Tax on Entry of Goods Act, 1979
(2)[ "Assessing Authority" means any officer empowered to make an assessment under the Karnataka Sales Tax Act 1957;] [Substituted by Act 14 of 1994 w.e.f.1-4-1994] [or this Act by the Government or the Commissioner] [Inserted by Act 11 of 2005 w.e.f.1-4-2005]
