Section 9(4) in Karnataka Tax on Entry of Goods Act, 1979
(4)Any person discharging any liability to the [x x x] [Omitted by Act 13 of 1982 w.e.f. 1.4.1982] dealer after receipt of the notice referred to in this section shall be personally liable to the assessing authority to the extent of the liability discharged or to the extent of the liability of the [x x x] [Omitted by Act 13 of 1982 w.e.f. 1.4.1982] dealer for the amount due under this Act, whichever is less.
