Section 6(1)(b) in Karnataka Tax on Entry of Goods Act, 1979

[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

State of Karnataka - Subsection

Section 6(1)(b) in Karnataka Tax on Entry of Goods Act, 1979

(b)shall issue a notice of reassessment to the dealer demanding that the tax shall be paid within thirty days of the date of service of the notice after giving the dealer the opportunity of showing cause against such re-assessment in writing.

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State of Karnataka - Subsection

Section 6(1)(b) in Karnataka Tax on Entry of Goods Act, 1979