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[Cites 0, Cited by 0] [Section 60] [Entire Act]

State of Karnataka - Subsection

Section 60(2) in Karnataka Goods and Services Tax Act, 2017

(2)The payment of tax on provisional basis may be allowed, if the taxable person executes a bond in such form as may be prescribed, and with such surety or security as the proper officer may deem fit, binding the taxable person for payment of the difference between the amount of tax as may be finally assessed and the amount of tax provisionally assessed.