Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 5] [Section 4] [Entire Act] State of Karnataka - Subsection Section 4(3) in The Karnataka Value Added Tax Act, 2003 (3)The State Government may, by notification, reduce the tax payable under sub-section (1) in respect of any goods.
