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[Cites 0, Cited by 0] [Section 71] [Entire Act]

State of Karnataka - Subsection

Section 71(1) in The Karnataka Value Added Tax Act, 2003

(1)A dealer who, without reasonable cause, fails to apply for registration within the time prescribed in sub-sections (1) or (2) or (3) of Section 22 shall be liable to a penalty of five thousand rupees in addition to the interest chargeable on the tax payable at the rate provided under Section 37.