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[Cites 0, Cited by 2] [Section 19] [Entire Act]

State of Karnataka - Subsection

Section 19(1) in The Karnataka Value Added Tax Act, 2003

(1)Where a registered dealer has deducted input tax on any goods and those goods are not used in the course of his business or lost or destroyed, any input tax deducted becomes repayable in the period following the date on which those goods were put to such other use.