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 16] [Entire Act] State of Karnataka - Subsection Section 16(3) in The Karnataka Tax on Professions, Trades, Callings and Employments Act, 1976 (3)No appeal shall be entertained unless the amount of tax or penalty, or interest not disputed in the appeal has been paid in full.
