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[Cites 0, Cited by 0] [Section 112A(5)] [Section 112A] [Entire Act]

State of Karnataka - Subsection

Section 112A(5)(b) in Karnataka Municipal Corporations Act, 1976

(b)not exceeding two times the amount of difference between the property tax assessed and the property tax paid along with his return in the case of knowingly submitting an incomplete or incorrect return.