Section 42(9)(b) in The Karnataka Value Added Tax Act, 2003

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State of Karnataka - Subsection

Section 42(9)(b) in The Karnataka Value Added Tax Act, 2003

(b)by attachment and sale or by sale without attachment of any property of such dealer or any other person by the prescribed authority or the prescribed officer in the prescribed manner, and any prescribed certificate issued towards such sale shall be deemed to be a decree of a Civil Court and shall be executed in the same manner as a decree of such Court; or

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State of Karnataka - Subsection

Section 42(9)(b) in The Karnataka Value Added Tax Act, 2003