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

State of Karnataka - Subsection

Section 4A(6) in Karnataka Tax on Luxuries Act, 1979

(6)The security furnished shall be maintained in full unless the [Luxury Tax Officer] [Substituted by Act 10 of 1986 w.e.f. 31.3.1986] is satisfied that there are no reasons for its continuance or until the registration certificate is cancelled.]