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[Cites 0, Cited by 0] [Section 70] [Entire Act]

State of Karnataka - Subsection

Section 70(3) in The Karnataka Value Added Tax Act, 2003

(3)Before issuing any direction for the payment of the penalty under this Section, the prescribed authority shall give to the dealer the opportunity of showing cause in writing against the imposition of such penalty.Chapter-VIII Penalties, Offences and Power to make Rules