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[Cites 0, Cited by 1] [Section 29] [Entire Act]

State of Karnataka - Subsection

Section 29(3) in The Karnataka Value Added Tax Act, 2003

(3)A registered dealer selling non-taxable goods or a dealer opting to pay tax by way of composition under Section 15 selling goods in excess of the prescribed value shall issue a bill of sale containing the particulars prescribed.