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

State of Karnataka - Subsection

Section 5A(1) in Karnataka Tax on Entry of Goods Act, 1979

(1)The assessing authority may, for good and sufficient reasons, demand from any dealer liable to pay tax under this Act, security for the proper payment of tax payable by him and on such demand such dealer shall furnish the same within seven days from the date of receipt of an order demanding security from the aforesaid authority.