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 494] [Section 25] [Entire Act] State of Karnataka - Subsection Section 25(1) in The Karnataka Value Added Tax Act, 2003 (1)The form of application to register under Section 22 or 23, the time and manner of making application, and the fee, payable shall be as may be prescribed.
