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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Karnataka - Subsection

Section 15(2) in Karnataka Tax on Luxuries Act, 1979

(2)On payment of such sum as may be determined by the [Luxury Tax Officer or the authorized officer] [Substituted by Act 10 of 1986 w.e.f. 31.3.1986] under sub-section (1), no further proceedings shall be taken against the person in respect of the same offence.