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[Cites 0, Cited by 3] [Section 3] [Entire Act]

State of Karnataka - Subsection

Section 3(6) in Karnataka Tax on Entry of Goods Act, 1979

(6)No tax shall be levied under this Act on any goods [specified in the Second Schedule] [Substituted by Act 3 of 1995 w.e.f.1-5-1992] on its entry into a local area for consumption, use or sale therein.