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[Cites 0, Cited by 5] [Section 77] [Entire Act]

State of Karnataka - Subsection

Section 77(2) in The Karnataka Value Added Tax Act, 2003

(2)Any person or dealer who is found to be in possession of unaccounted stocks of any taxable goods under the provisions of clause (j) of sub-section (1) of Section 52, after being given the opportunity of showing cause in writing against the imposition of a penalty, shall be liable to a penalty of five thousand rupees.