Section 42(3)(a) in The Karnataka Value Added Tax Act, 2003

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State of Karnataka - Subsection

Section 42(3)(a) in The Karnataka Value Added Tax Act, 2003

(a)The Government may, in such circumstances and subject to such conditions as may be prescribed, by notification, defer payment by any new industrial unit of the whole or any part of the tax payable in respect of any period and also permit payment of such tax before the expiry of any deferred period, subject to the condition that in respect of such industrial unit the Government has already notified exemption of tax or deferred payment of tax under the provisions of the Karnataka Sales Tax Act, 1957 ( Karnataka Act 25 of 1957).

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State of Karnataka - Subsection

Section 42(3)(a) in The Karnataka Value Added Tax Act, 2003