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

State of Karnataka - Subsection

Section 4A(10) in Karnataka Tax on Luxuries Act, 1979

(10)A certificate of registration shall be personal to the proprietor or the stockist to whom it is granted and shall not be transferable.] [Sub-section 7 to 10 Inserted by Act 7 of 1997 w.e.f. 1.4.1997]