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[Cites 0, Cited by 4] [Section 22] [Entire Act]

State of Karnataka - Subsection

Section 22(2) in The Karnataka Value Added Tax Act, 2003

(2)Every dealer who at any time has reason to believe that his taxable turnover is likely to exceed two lakh rupees during any year after the year ending Thirty First day of March 2003 shall be liable to be registered and report such liability forthwith or on such date as may be notified by the Government.