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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Karnataka - Subsection

Section 5(6) in The Karnataka Tax on Professions, Trades, Callings and Employments Act, 1976

(6)Where an employer or a person liable to registration or enrollment has deliberately given false information in any application submitted under this section, the assessing authority may, after giving him a reasonable opportunity of being heard, impose a penalty not exceeding rupees one thousand.