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[Cites 0, Cited by 0] [Section 13(3)] [Section 13] [Entire Act]

State of Karnataka - Subsection

Section 13(3)(b) in Karnataka Marriages (Registration and Miscellaneous Provisions) Act, 1976

(b)If any person liable to furnish a return under sub-section (2) either fails to furnish a return or furnishes a return which, in the opinion of Marriage Tax Officer, is incorrect or incomplete, such officer may, in such manner as may be prescribed, require any person to furnish such information and particulars, as he may deem necessary to determine the expenses of the marriage, and after giving the person or persons concerned a reasonable opportunity of being heard determine the expenses of the marriage and the amount of marriage tax payable by such person or persons.