Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 26] [Entire Act] State of Karnataka - Subsection Section 26(3) in The Karnataka Value Added Tax Act, 2003 (3)No order shall be passed under sub-section (2), without giving the dealer an opportunity of showing cause in writing against such forfeiture.
