Section 6A(2)(a) in Karnataka Tax on Luxuries Act, 1979

[Cites 0, Cited by 0] [Section 6A(2)] [Section 6A] [Entire Act]

State of Karnataka - Subsection

Section 6A(2)(a) in Karnataka Tax on Luxuries Act, 1979

(a)shall, by order in writing, forfeit in favour of the State Government the amount unauthorizedly collected or collected in excess of the prescribed rate ; and

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State of Karnataka - Subsection

Section 6A(2)(a) in Karnataka Tax on Luxuries Act, 1979