Section 8(3) in Karnataka Tax on Entry of Goods Act, 1979
(3)Notwithstanding anything contained in sub-section (2), [where the amount of [interest] [Substituted by Act 7 of 1997 w.e.f. 1.4.1997] does not exceed rupees five lakh, the Commissioner and in any other case, the State Government] may subject to such conditions as may be prescribed remit the whole or any part of the [interest] [Substituted by Act 5 of 2001 w.e.f. 1.4.2001] payable in respect of any period by any person or class of persons.
