Section 11(4) in The Karnataka Tax on Professions, Trades, Callings and Employments Act, 1976
(4)[ Notwithstanding anything contained in sub-sections (2) and (3),-(i)the balance of interest payable upto 31st March 1987 in respect of tax paid belatedly shall not be collected;(ii)any interest that has become payable in respect of tax due as on 31st March 1987 shall not be collected provided such tax is paid in full on or before 30th June, 1989.]
