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[Cites 0, Cited by 1] [Section 35] [Entire Act]

State of Karnataka - Subsection

Section 35(2) in The Karnataka Value Added Tax Act, 2003

(2)The tax on any sale or purchase of goods declared in a return furnished shall become payable at the expiry of the period specified in sub-section (1) without requiring issue of a notice for payment of such tax.