Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 4B] [Entire Act] State of Karnataka - Subsection Section 4B(2) in Karnataka Tax on Entry of Goods Act, 1979 (2)The tax levied under the section shall be paid by the importer in such manner and within such time as may be prescribed.
