Section 13(3)(a) in Karnataka Tax on Entry of Goods Act, 1979

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State of Karnataka - Subsection

Section 13(3)(a) in Karnataka Tax on Entry of Goods Act, 1979

(a)No appeal against an order of assessment shall be entertained by the appellate authority unless it is accompanied by satisfactory proof of the payment of the [tax and other amount] [Substituted by Act 05 of 2016 w.e.f. 01.04.2016.] not disputed in the appeal.

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State of Karnataka - Subsection

Section 13(3)(a) in Karnataka Tax on Entry of Goods Act, 1979