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 82(3)] [Section 82] [Entire Act] State of Karnataka - Subsection Section 82(3)(d) in The Karnataka Value Added Tax Act, 2003 (d)may be enforced in the same manner as a decree of a court for the payment of the amount stated in the order.