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[Cites 0, Cited by 0] [Section 5B] [Entire Act]

State of Karnataka - Subsection

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

(4)The interest shall also be payable under this Section during any period during which recovery of any tax or other amount payable under the Act is stayed by an order of any authority or Court in any appeal or other proceedings disputing such tax or amount.]