Section 5D(5)(b) in Karnataka Tax on Entry of Goods Act, 1979

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State of Karnataka - Subsection

Section 5D(5)(b) in Karnataka Tax on Entry of Goods Act, 1979

(b)On any application made within thirty days from the date of receipt of such protective assessment by the dealer or on his own motion within thirty days from the date of issue of such protective assessment, if the Joint Commissioner or Additional Commissioner considers that any protective assessment issued is erroneous, he may after giving the dealer concerned an opportunity of being heard and after making such enquiry as he deems necessary, pass such order thereon as the circumstances of the case may justify.

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State of Karnataka - Subsection

Section 5D(5)(b) in Karnataka Tax on Entry of Goods Act, 1979