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[Cites 0, Cited by 5] [Section 12] [Entire Act]

State of Karnataka - Subsection

Section 12(1) in The Karnataka Value Added Tax Act, 2003

(1)Deduction of input tax shall be allowed to the registered dealer in respect of the purchase of capital goods for use in the business of sale of any goods in the course of export out of the territory of India and in the case of any other dealer in respect of the purchase of capital goods wholly or partly for use in the business of taxable goods.