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[Cites 0, Cited by 1] [Section 8] [Entire Act]

State of Karnataka - Subsection

Section 8(2) in The Karnataka Value Added Tax Act, 2003

(2)The principal shall not be liable to tax on his turnover in respect of which the agent is liable to tax under sub-section (1), and the burden of proving that the turnover has been effected through an agent liable to tax under the said sub-section, shall be on such principal.