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[Cites 0, Cited by 0] [Section 44(2)] [Section 44] [Entire Act]

State of Karnataka - Subsection

Section 44(2)(b) in The Karnataka Value Added Tax Act, 2003

(b)No such person referred to in clause (a) shall be liable to any punishment if he proves that the offence was committed without his knowledge or that he exercised all due diligence to prevent the commission of such offence.