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[Cites 0, Cited by 0] [Section 6A(1A)] [Section 6A] [Entire Act]

State of Karnataka - Subsection

Section 6A(1A)(b) in The Karnataka Entertainments Tax Act, 1958

(b)to the best of its judgment, where the return submitted appears to be incorrect or incomplete, after giving the proprietor a reasonable opportunity of showing cause against such assessment in writing.