Section 6(2)(c) in Karnataka Tax on Luxuries Act, 1979

[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

State of Karnataka - Subsection

Section 6(2)(c) in Karnataka Tax on Luxuries Act, 1979

(c)If the [proprietor or stockist] [Substituted by Act 7 of 1997 w.e.f. 1.4.1997] fails to comply with the terms of the notice issued to him under clause (a), the [Luxury Tax Officer] [Substituted by Act 10 of 1986 w.e.f. 31.3.1986] shall assess to the best of his judgment, the amount of tax due from him.

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State of Karnataka - Subsection

Section 6(2)(c) in Karnataka Tax on Luxuries Act, 1979