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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Karnataka - Subsection

Section 13(2) in Karnataka Marriages (Registration and Miscellaneous Provisions) Act, 1976

(2)Every person liable to pay marriage tax in respect of a marriage shall within a period of seven days from the date of such marriage furnish to the Marriage Tax Officer having jurisdiction a return indicating the expenses of the marriage in the prescribed form.