Section 8(1B) in Karnataka Tax on Entry of Goods Act, 1979
(1B)A registered dealer, furnishing a revised return in accordance with this Act which shows a greater amount of tax to be due than was paid or payable in accordance with the original return, shall pay with that revised return the tax so payable in such manner as may be prescribed] [Inserted by Act 14 of 2014 w.e.f. 01.04.2014.]
