Section 36(2)(b) in The Karnataka Value Added Tax Act, 2003

[Cites 0, Cited by 1] [Section 36(2)] [Section 36] [Entire Act]

State of Karnataka - Subsection

Section 36(2)(b) in The Karnataka Value Added Tax Act, 2003

(b)furnishes a revised return more than three months after tax became payable, declaring additional tax, but fails to pay any interest declared to be payable under sub-section (1), or

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State of Karnataka - Subsection

Section 36(2)(b) in The Karnataka Value Added Tax Act, 2003