Section 30(2)(f) in Karnataka Tax on Entry of Goods Act, 1979

[Cites 0, Cited by 0] [Section 30(2)] [Section 30] [Entire Act]

(f)refund of tax collected if the [goods] [Substituted Act 15 of 1992 w.e.f. 1.5.1992] has not been consumed, sold or used within the local area ;

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