Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 5(4)] [Section 5] [Entire Act]

State of Karnataka - Subsection

Section 5(4)(a) in Karnataka Tax on Entry of Goods Act, 1979

(a)he shall furnish a revised return within the time prescribed for filing the return for the succeeding tax period; and