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[Cites 0, Cited by 0] [Section 4A] [Entire Act]

State of Karnataka - Subsection

Section 4A(3) in Karnataka Tax on Luxuries Act, 1979

(3)Where, however, the proprietor [or a stockist] [Inserted by Act 7 of 1997 w.e.f. 1.4.1997] is already registered under the Karnataka Sales Tax Act, 1957, then, he shall not be liable to pay the registration or renewal fee prescribed under this section.