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[Cites 0, Cited by 22] [Section 3] [Entire Act]

State of Karnataka - Subsection

Section 3(2) in The Karnataka Value Added Tax Act, 2003

(2)The tax shall also be levied, and paid by every registered dealer or a dealer liable to be registered, on the sale of taxable goods to him, for use in the course of his business, by a person who is not registered under this Act.