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[Cites 0, Cited by 1] [Section 26] [Entire Act]

State of Karnataka - Subsection

Section 26(2) in The Karnataka Value Added Tax Act, 2003

(2)The prescribed authority may, by order, forfeit the whole or any portion of the security furnished by a dealer,
(a)for collecting any amount of tax, interest or penalty that is payable by such dealer, or
(b)if such dealer is found to have misused any prescribed certificate or declaration or has failed to keep or retain them in the prescribed manner.