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[Cites 0, Cited by 1] [Section 5] [Entire Act]

State of Karnataka - Subsection

Section 5(3) in Karnataka Tax on Entry of Goods Act, 1979

(3)Subject to such terms and conditions as may be specified, the assessing authority may require any registered dealer.-
(a)to furnish a return for such periods, or
(b)to furnish separate branch returns where the registered dealer has more than one place of business.