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[Cites 0, Cited by 1] [Section 10] [Entire Act]

State of Karnataka - Subsection

Section 10(1) in The Karnataka Value Added Tax Act, 2003

(1)Output tax in relation to any registered dealer means the tax payable under this Act in respect of any taxable sale of goods made by that dealer in the course of his business, and includes tax payable by a commission agent in respect of taxable sales of goods made on behalf of such dealer subject to issue of a prescribed declaration by such agent.