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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Karnataka - Subsection

Section 37(1) in The Karnataka Value Added Tax Act, 2003

(1)The rate of simple interest payable under Section 36 shall be two per cent per month:
(a)from the date the tax had become payable to the date of its payment or to the date of any assessment under this Act, whichever is earlier; and
(b)from the date on which any amount payable under this Act was due.