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 4] [Section 2] [Entire Act] State of Karnataka - Subsection Section 2(32) in The Karnataka Value Added Tax Act, 2003 (32)"Tax invoice" means a document specified under Section 29 listing goods sold with price, quantity and other information as prescribed.
