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[Cites 0, Cited by 0] [Section 20A] [Entire Act]

State of Karnataka - Subsection

Section 20A(1) in Karnataka Tax on Entry of Goods Act, 1979

(1)A dealer who, without reasonable cause, fails to apply for registration within the time prescribed in section 4 shall be liable to a penalty of two thousand rupees in addition to the interest chargeable on the tax payable at the rate provided under section 5-C.