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[Cites 0, Cited by 0] [Section 18A(3)] [Section 18A] [Entire Act]

State of Karnataka - Subsection

Section 18A(3)(b) in Karnataka Tax on Entry of Goods Act, 1979

(b)in cases other than those falling under clause (a), shall not be less than double the amount of tax leviable but shall not exceed two and half times the amount of tax leviable in respect of the goods under transport]