Section 8(2)(ii) in Karnataka Tax on Entry of Goods Act, 1979

[Cites 0, Cited by 1] [Section 8(2)] [Section 8] [Entire Act]

State of Karnataka - Subsection

Section 8(2)(ii) in Karnataka Tax on Entry of Goods Act, 1979

(ii)[ the person or persons liable to pay the tax or any other amount due under this Act shall pay [interest] [Substituted by Act 5 of 2000 w.e.f. 1.4.2000] equal to [one and a quarter percent] [Substituted by Act 11 of 2005 w.e.f. 1.4.2005] of the amount of tax or any other amount due remaining unpaid for each month after the expiry of the time specified under sub-section (1).]

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State of Karnataka - Subsection

Section 8(2)(ii) in Karnataka Tax on Entry of Goods Act, 1979