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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Karnataka - Subsection

Section 11(8) in The Karnataka Value Added Tax Act, 2003

(8)tax paid under sub-section (2) of Section 3 on the purchase of goods excluding fuel, until output tax is payable on such goods or other goods in which such goods are put to use except when the said goods are exported out of the territory of India;