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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Karnataka - Subsection

Section 30(1) in Karnataka Tax on Entry of Goods Act, 1979

(1)The State Government may, subject to the condition of previous publication, make rules, by notification, to carry out the purpose of this Act :Provided that previous publication shall not be necessary where the rules are made for the first time after the commencement of this Act.