Section 6(2)(b) in Karnataka Tax on Entry of Goods Act, 1979

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State of Karnataka - Subsection

Section 6(2)(b) in Karnataka Tax on Entry of Goods Act, 1979

(b)if the assessing authority has reason to believe that the whole or any part of the turnover of a dealer or the value of taxable goods brought or caused to be brought into a local area by a dealer whether on his own account or on account of his principal or any other person or who has taken delivery or is entitled to take delivery of such goods on its entry into local area in respect of any tax period has escaped re-assessment to tax; or

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State of Karnataka - Subsection

Section 6(2)(b) in Karnataka Tax on Entry of Goods Act, 1979