Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 41] [Entire Act] State of Karnataka - Subsection Section 41(4) in The Karnataka Value Added Tax Act, 2003 (4)No order of rectification under this Section shall be passed without giving the dealer an opportunity of showing cause in writing against such rectification.
