Section 8A(2) in Karnataka Tax on Entry of Goods Act, 1979
(2)Where a refund is withheld under sub-section (1) the State Government shall pay interest at the rate of [six per cent] per annum on the amount of refund ultimately determined to be due to the person as a result of the appeal or further proceedings, for the period from the date immediately following the expiry of ninety days from the date of the order referred to, in sub-section (1) to the date of refund.]
