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[Cites 0, Cited by 3] [Section 17] [Entire Act]

State of Karnataka - Subsection

Section 17(2) in The Karnataka Value Added Tax Act, 2003

(2)in addition to the sales referred to in clause (1), despatches taxable goods or goods exempted under Section 5 outside the State not as a direct result of sale or purchase in the course of inter-State trade, or