Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 129] [Entire Act] State of Karnataka - Subsection Section 129(4) in Karnataka Goods and Services Tax Act, 2017 (4)No tax, interest or penalty shall be determined under sub-section (3) without giving the person concerned an opportunity of being heard.
