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[Cites 0, Cited by 2] [Section 9] [Entire Act]

State of Karnataka - Subsection

Section 9(1) in The Karnataka Value Added Tax Act, 2003

(1)Every registered dealer liable to pay tax under the Act shall collect such tax at the rate or rates at which he is liable to pay tax, and the tax collected shall be accounted for under the provisions of this Act and rules made thereunder.