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

State of Karnataka - Subsection

Section 5A(2) in Karnataka Tax on Entry of Goods Act, 1979

(2)The amount of security payable under sub-section (1) for any year shall not exceed an amount equivalent to one-half of the tax anticipated to be payable by the dealer for that year :Provided that the assessing authority shall have power to demand at any time additional security if such authority has reason to believe that the security fixed was too low.