Section 8(1A)(ii) in Karnataka Tax on Luxuries Act, 1979

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State of Karnataka - Subsection

Section 8(1A)(ii) in Karnataka Tax on Luxuries Act, 1979

(ii)the proprietor liable to pay such tax or penalty shall be liable to pay simple interest at two per cent of the amount of the tax or penalty due for each month or part thereof for the period for which the tax or penalty remains unpaid.]

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State of Karnataka - Subsection

Section 8(1A)(ii) in Karnataka Tax on Luxuries Act, 1979