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[Cites 0, Cited by 0] [Section 82] [Entire Act]

State of Karnataka - Subsection

Section 82(4) in The Karnataka Value Added Tax Act, 2003

(4)When the prescribed authority compounds an offence under this Section, the dealer concerned shall not be liable to prosecution in respect of such offence or to any further penalty under this Section and such dealer shall not appeal against the said proceedings.