Section 2(23)(c) in The Karnataka Value Added Tax Act, 2003

[Cites 0, Cited by 0] [Section 2(23)] [Section 2] [Entire Act]

State of Karnataka - Subsection

Section 2(23)(c) in The Karnataka Value Added Tax Act, 2003

(c)any place where a dealer keeps his accounts including documents and in a case where a dealer carries on business through an agent (by whatever name called), the place of business of such agent.

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State of Karnataka - Subsection

Section 2(23)(c) in The Karnataka Value Added Tax Act, 2003