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[Cites 0, Cited by 2] [Section 38] [Entire Act]

State of Karnataka - Subsection

Section 38(3) in The Karnataka Value Added Tax Act, 2003

(3)Where an assessment has been made under sub-section (2) and the dealer subsequently furnishes a return for the period to which the assessment relates, the prescribed authority may withdraw the assessment but the dealer shall be liable to penalties and interest as applicable.