Section 15(2)(d) in Karnataka Special Tax on Entry of Certain Goods Act, 2004

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State of Karnataka - Subsection

Section 15(2)(d) in Karnataka Special Tax on Entry of Certain Goods Act, 2004

(d)any other matter including levy of fees for which there is no specific provision in this Act, and for which provision is, in the opinion of the Government necessary for giving effect to the purpose of this Act ; and

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State of Karnataka - Subsection

Section 15(2)(d) in Karnataka Special Tax on Entry of Certain Goods Act, 2004