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[Cites 0, Cited by 0] [Section 12(2)] [Section 12] [Entire Act]

State of Karnataka - Subsection

Section 12(2)(ii) in Karnataka Tax on Lotteries Act, 2004

(ii)the promoter liable to pay the tax or any other amount due under this Act shall pay a interest equal to two per cent of the amount of tax or any other amount due remaining unpaid for each month after the expiry of the time specified under sub-section (1).