Section 3AA in Karnataka Tax on Entry of Goods Act, 1979
3AA. [ Collection of tax by Central Government or State Government. [Inserted by Act 18 of 1989 w.e.f.1-4-1989]
- Notwithstanding anything contained in this Act, the Central Government or the State Government shall be entitled to collect by way of tax any amount which a registered dealer would be entitled to collect by way of tax under this Act.]
