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[Cites 0, Cited by 0] [Section 108A(13)] [Section 108A] [Entire Act]

State of Karnataka - Subsection

Section 108A(13)(b) in Karnataka Municipal Corporations Act, 1976

(b)if the tax-reassessed is more than 5 percent than the tax remitted alongwith the returns, the evaded tax shall be payable together with a penalty not less than twice the tax so evaded payable alongwith interest for the difference in tax paid and payable calculated at 24 percent per annum;