Section 4(3) in Karnataka Tax on Entry of Goods Act, 1979
(3)No dealer who is already registered under the Karnataka Sales Tax Act, 1957 (Karnataka Act 25 of 1957) [or the Karnataka Value Added Tax Act, 2003 (Karnataka Act 32 of 2004)] [Inserted by Act 11 of 2005 w.e.f. 1-4-2005], shall be required to pay registration or renewal fee under this Act.
