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[Cites 0, Cited by 9] [Section 11] [Entire Act]

State of Karnataka - Subsection

Section 11(5) in The Karnataka Value Added Tax Act, 2003

(5)tax paid on purchase of goods used as inputs in the manufacture, processing or packing of other taxable goods despatched to a place outside the State not as a direct result of sale or purchase in the course of inter-State trade, except as provided in Section 14;