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[Cites 0, Cited by 4] [Section 29] [Entire Act]

State of Karnataka - Subsection

Section 29(1) in The Karnataka Value Added Tax Act, 2003

(1)A registered dealer effecting a taxable sale, or sale of exempt goods along with any taxable goods, shall issue at the time of the sale, a tax invoice marked as original for the sale, containing the particulars prescribed, and shall retain a copy thereof.