Section 27(1)(c) in The Karnataka Value Added Tax Act, 2003

[Cites 0, Cited by 0] [Section 27(1)] [Section 27] [Entire Act]

State of Karnataka - Subsection

Section 27(1)(c) in The Karnataka Value Added Tax Act, 2003

(c)the taxable turnover of sale of goods of a registered dealer has, during any period of twenty four consecutive months, not exceeded two lakh rupees; or

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State of Karnataka - Subsection

Section 27(1)(c) in The Karnataka Value Added Tax Act, 2003