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[Cites 0, Cited by 0] [Section 2(12)] [Section 2] [Entire Act]

State of Karnataka - Subsection

Section 2(12)(a) in The Karnataka Value Added Tax Act, 2003

(a)an industrial, commercial or trading undertaking of the Government, the Central Government, a State Government of any State other than the State of Karnataka, a statutory body, a local authority, company, a Hindu undivided family, an Aliyasanthana Family, a partnership firm, a society, a club or an association which carries on such business;