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[Cites 0, Cited by 0] [Section 43(4)] [Section 43] [Entire Act]

State of Karnataka - Subsection

Section 43(4)(a) in The Karnataka Value Added Tax Act, 2003

(a)shall set aside, out of the proceeds of sale of an asset, the amount notified by the Commissioner under sub-section (2), or such lesser amount as may subsequently be fixed by the Commissioner;