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[Cites 0, Cited by 6] [Section 42(9)] [Section 42] [Entire Act]

State of Karnataka - Subsection

Section 42(9)(c) in The Karnataka Value Added Tax Act, 2003

(c)notwithstanding anything contained in the Code of Criminal Procedure, 1973 (Central Act 2 of 1974), on application to any Magistrate, by such Magistrate as if it were a fine imposed by him.