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[Cites 0, Cited by 2] [Section 40] [Entire Act]

State of Karnataka - Subsection

Section 40(3) in The Karnataka Value Added Tax Act, 2003

(3)In computing the period of limitation specified for assessment or re-assessment, as the case may be under this Act, the period taken for disposal of any appeal against an assessment or other proceeding by the appellate authority, a tribunal or competent court shall not be taken into account in computing such period for assessment or reassessment as the case may be.