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[Cites 0, Cited by 0] [Section 8B] [Entire Act]

State of Karnataka - Subsection

Section 8B(2) in Karnataka Tax on Entry of Goods Act, 1979

(2)Every manufacturer of sugar to whom an amount is payable by a purchaser as specified under sub-section (1), shall deliver sugar to the purchaser only after payment of such amount to him and where the sugar is delivered without payment of such amount, it shall be deemed to be an amount due under this Act from such manufacturer of sugar.