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[Cites 0, Cited by 1] [Section 11] [Entire Act]

State of Karnataka - Subsection

Section 11(9) in The Karnataka Value Added Tax Act, 2003

(9)tax paid on goods purchased by a dealer who is required to be registered under the Act, but has failed to register.
(b)Input tax shall not be deducted by an agent purchasing or selling goods on behalf of any other person other than a non-resident principal.