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[Cites 0, Cited by 0] [Section 8B] [Entire Act]

State of Karnataka - Subsection

Section 8B(6) in Karnataka Tax on Entry of Goods Act, 1979

(6)Where tax in respect of purchase of sugar is remitted under subsection (3), the tax payable by the purchasing dealer on entry of such sugar or where no tax is payable in respect of purchase of such sugar, any other tax payable by the purchasing dealer, shall be reduced by the amount of tax already remitted under the said sub-section.