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

[Cites 0, Cited by 0] [Section 3(3)] [Section 3] [Entire Act]

State of Karnataka - Subsection

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

(ii)[other than Gutkha] in respect of which tax has been paid or has become payable under section 4-B of the Karnataka Tax on Luxuries Act, 1979 (Karnataka Act 22 of 1979)].

Legal Document View

Unlock Advanced Research with PRISMAI

State of Karnataka - Subsection

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