Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 20B] [Entire Act]

State of Karnataka - Subsection

Section 20B(3) in Karnataka Tax on Entry of Goods Act, 1979

(3)A dealer who furnishes a return which is incomplete or incorrect in any material particular as informed in a notice issued to him, shall be liable to a penalty of fifty rupees for each day the return remains incomplete or incorrect.