Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 5D] [Entire Act] State of Karnataka - Subsection Section 5D(4) in Karnataka Tax on Entry of Goods Act, 1979 (4)Where the dealer furnishes a return under sub-section (3), such return shall be furnished within one month of service of such assessment on the dealer.
