Section 5D(1)(b) in Karnataka Tax on Entry of Goods Act, 1979

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State of Karnataka - Subsection

Section 5D(1)(b) in Karnataka Tax on Entry of Goods Act, 1979

(b)to the best of its judgment, where the return filed appears to be incorrect or incomplete, after giving the dealer an opportunity of showing cause against such assessment in writing and any additional tax assessed shall be paid within thirty days from the date of service of such assessment on the dealer.

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State of Karnataka - Subsection

Section 5D(1)(b) in Karnataka Tax on Entry of Goods Act, 1979