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[Cites 0, Cited by 0] [Section 5D] [Entire Act]

State of Karnataka - Subsection

Section 5D(2) in Karnataka Tax on Entry of Goods Act, 1979

(2)Where a registered dealer fails to furnish his return on or before the date provided in this Act or the rules made thereunder, the assessing authority shall issue an assessment to the registered dealer to the best of its judgment and the tax assessed shall be paid within ten days from the date of service of such assessment on the dealer.