Section 13(1)(b) in The Karnataka Tax on Professions, Trades, Callings and Employments Act, 1976

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State of Karnataka - Subsection

Section 13(1)(b) in The Karnataka Tax on Professions, Trades, Callings and Employments Act, 1976

(b)by attachment and sale or by sale without attachment of any property of such employer or any other person by the prescribed authority or the prescribed officer in the prescribed manner, and any prescribed certificate issued towards such sale shall be deemed to be a decree of a Civil Court and shall be executed in the same manner as a decree of such Court; or

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State of Karnataka - Subsection

Section 13(1)(b) in The Karnataka Tax on Professions, Trades, Callings and Employments Act, 1976