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[Cites 0, Cited by 1] [Section 53(12)] [Section 53] [Entire Act]

State of Karnataka - Subsection

Section 53(12)(c) in The Karnataka Value Added Tax Act, 2003

(c)In proceedings under sub-section (10), where the penalty levied is not paid, the carrier or bailee or person-in-charge of the goods vehicle shall jointly and severally be liable to pay such penalty.