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

[Cites 0, Cited by 0] [Section 42(3)] [Section 42] [Entire Act]

State of Karnataka - Subsection

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

(b)Notwithstanding anything contained in this Act but subject to such conditions as the Government may, by general or special order specify, where a dealer to whom incentives by way of deferment offered by the Government in its orders issued from time to time has been granted by virtue of eligibility certificate and where liability equal to the amount of any such tax payable by such dealer has been created as a loan by the Department of Industries and Commerce of the Government of Karnataka, then such tax shall be deemed, in the public interest, to have been paid.

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State of Karnataka - Subsection

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