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 1] [Section 36] [Entire Act] State of Karnataka - Subsection Section 36(3) in The Karnataka Value Added Tax Act, 2003 (3)Where any other amount is payable under this Act is not paid within the period specified in Section 42, interest shall be payable on such amount from such period.
