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[Cites 0, Cited by 0] [Section 126] [Entire Act]

State of Karnataka - Subsection

Section 126(5) in Karnataka Goods and Services Tax Act, 2017

(5)When a person voluntarily discloses to an officer under this Act the circumstances of a breach of the tax law, regulation or procedural requirement prior to the discovery of the breach by the officer under this Act, the proper officer may consider this fact as a mitigating factor when quantifying a penalty for that person.