Section 4(1)(a) in The Karnataka Value Added Tax Act, 2003

[Cites 0, Cited by 3] [Section 4(1)] [Section 4] [Entire Act]

(a)in respect of goods mentioned in,-

(i)Second Schedule, at the rate of one per cent,

(ii)Third Schedule, at the rate of four per cent, and

(iii)Fourth Schedule, at the rate of twenty per cent.

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