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[Cites 0, Cited by 3] [Section 39(1)] [Section 39] [Entire Act]

State of Karnataka - Subsection

Section 39(1)(b) in The Karnataka Value Added Tax Act, 2003

(b)shall issue a notice of re- assessment to the registered dealer demanding that the tax shall be paid within ten days of the date of service of the notice after giving the dealer the opportunity of showing cause against such re-assessment in writing.