Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 2] [Section 2] [Entire Act] State of Karnataka - Subsection Section 2(3) in Karnataka Tax on Entry of Goods Act, 1979 (3)["Additional Commissioner"] [Substituted by Act 5 of 1993 w.e.f.1-5-1992] means the person appointed to be the Commissioner of Commercial Taxes in the State;
