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[Cites 0, Cited by 0] [Section 5D] [Entire Act]

State of Karnataka - Subsection

Section 5D(3) in Karnataka Tax on Entry of Goods Act, 1979

(3)Where an assessment has been made under sub-section (2) and the dealer subsequently furnishes a return for the period to which the assessment relates, the assessing authority may withdraw the assessment but the dealer shall be liable to penalties and interest as applicable.