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[Cites 0, Cited by 3] [Section 2] [Entire Act]

State of Karnataka - Subsection

Section 2(7) in The Karnataka Value Added Tax Act, 2003

(7)"Capital goods" means plant, including cold storage and similar plant, machinery, goods vehicles, equipments, moulds, tools and jigs whose total cost is not less than an amount to be notified by the Government or the Commissioner, and used in the course of business other than for sale.