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[Cites 0, Cited by 0] [Section 13(3)] [Section 13] [Entire Act]

State of Karnataka - Subsection

Section 13(3)(a) in Karnataka Marriages (Registration and Miscellaneous Provisions) Act, 1976

(a)If the Marriage Tax Officer is satisfied that the return submitted under sub-section (2) is correct he shall determine the amount of marriage tax payable on the basis thereof.