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[Cites 0, Cited by 0] [Section 4A] [Entire Act]

State of Karnataka - Subsection

Section 4A(7) in Karnataka Tax on Luxuries Act, 1979

(7)[ Where a proprietor or a stockist has more than one place of business, the registration certificate shall cover all such places of business. The Luxury Tax Officer shall issue copies of the registration certificates to the proprietor or the stockist for exhibition at each of his places of business.