Section 5B(2)(b) in Karnataka Tax on Entry of Goods Act, 1979

[Cites 0, Cited by 0] [Section 5B(2)] [Section 5B] [Entire Act]

State of Karnataka - Subsection

Section 5B(2)(b) in Karnataka Tax on Entry of Goods Act, 1979

(b)furnishes a revised return more than three months after tax became payable, declaring additional tax, but fails to pay any interest declared to be payable under sub-section (1), or

Legal Document View

Unlock Advanced Research with PRISMAI

State of Karnataka - Subsection

Section 5B(2)(b) in Karnataka Tax on Entry of Goods Act, 1979