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[Cites 0, Cited by 0] [Section 54(3)] [Section 54] [Entire Act]

State of Karnataka - Subsection

Section 54(3)(a) in The Karnataka Value Added Tax Act, 2003

(a)If for any reason the goods carried in a goods vehicle are after entry into the State, or after commencement of movement, as the case may be, not moved out of the State within the time stipulated in the transit pass, the owner of the goods vehicle shall furnish to the officer empowered in this behalf the reasons for such delay and other particulars, if any, thereof and such officer shall after due enquiry extend the time of exit by suitably amending the transit pass.