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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Karnataka - Subsection

Section 3(5) in Karnataka Tax on Entry of Goods Act, 1979

(5)Where a dealer brings or causes to be brought goods into a local area and claims exemption by furnishing a declaration as provided in subsection (4) and it is found that the said declaration is false, he shall be liable to pay the tax on such goods in addition to the penalty if any payable under section 28A.