Section 13(3)(b) in Karnataka Tax on Entry of Goods Act, 1979

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State of Karnataka - Subsection

Section 13(3)(b) in Karnataka Tax on Entry of Goods Act, 1979

(b)Notwithstanding that an appeal has been preferred under subsection (1), the tax or other amount shall be paid in accordance with the order against which the appeal has been preferred:

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State of Karnataka - Subsection

Section 13(3)(b) in Karnataka Tax on Entry of Goods Act, 1979