Section 4(1)(a) in Karnataka Tax on Entry of Goods Act, 1979

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State of Karnataka - Subsection

Section 4(1)(a) in Karnataka Tax on Entry of Goods Act, 1979

(a)who buys or receives goods liable to tax under this Act and who is doing business in a local area and is registered or is liable for registration under section 10 of the Karnataka Sales Tax Act, 1957 (Karnataka Act 25 of 1957) or section 22 of the Karnataka Value Added Tax Act, 2003 (Karnataka Act 32 of 2004) or

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State of Karnataka - Subsection

Section 4(1)(a) in Karnataka Tax on Entry of Goods Act, 1979