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[Cites 0, Cited by 4] [Section 74] [Entire Act]

State of Karnataka - Subsection

Section 74(1) in The Karnataka Value Added Tax Act, 2003

(1)Any dealer who fails to keep and maintain proper records, in accordance with Sections 31 or by order of the prescribed authority shall be liable to a penalty of five thousand rupees and, in addition, two hundred rupees per day for so long as the failure continues after being given an opportunity to show cause against such imposition of penalty.