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

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State of Karnataka - Subsection

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

(a)may, based on any information available, re-assess, to the best of its judgment, the additional tax payable and also impose any penalty under sub-section (2) of section 20-B and demand payment of any interest; and

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State of Karnataka - Subsection

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