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[Cites 0, Cited by 1] [Section 74] [Entire Act]

State of Karnataka - Subsection

Section 74(2) in The Karnataka Value Added Tax Act, 2003

(2)Any dealer who fails to retain records and accounts in accordance with Sections 32 and 33, after being given the opportunity of showing cause in writing against the imposition of a penalty, shall be liable to a penalty of ten thousand rupees.