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[Cites 0, Cited by 1] [Section 49] [Entire Act]

State of Karnataka - Subsection

Section 49(2) in The Karnataka Value Added Tax Act, 2003

(2)The period of limitation specified under sub-section (1) shall not apply to any case in which, during the course of recovery proceedings initiated under any clause of sub-section (3) of Section 42 or under Section 45, any other fresh proceedings are initiated.