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[Cites 0, Cited by 5] [Section 42] [Entire Act]

State of Karnataka - Subsection

Section 42(6) in The Karnataka Value Added Tax Act, 2003

(6)Where the amount paid falls short of the aggregate of the tax or any other amount due and interest payable, the amount so paid shall first be adjusted towards interest payable and the balance, if any, shall be adjusted towards the tax or any other amount due.