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State of Karnataka - Section

Section 22 in The Karnataka Tax on Professions, Trades, Callings and Employments Act, 1976

22. Refunds.

- Any person who has paid any tax or penalty or interest or fee in excess of the amount due under this Act may apply to the assessing authority for a refund or adjustment of such amount towards future tax and the amount paid in excess shall be refunded or adjusted accordingly.