Section 53(2)(c) in The Karnataka Value Added Tax Act, 2003

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State of Karnataka - Subsection

Section 53(2)(c) in The Karnataka Value Added Tax Act, 2003

(c)produce the documents referred to in sub-clauses (a) and (b) before any officer-in- charge of check post or barrier, or any other officer as may be empowered by the Government in this behalf, and obtain the seal of such officer affixed thereon, and, in respect of a bill of sale, give one copy thereof and, in respect of a delivery note, give a copy marked as original, to such officer and carry and retain with him the other copy until termination of movement of the goods; and

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State of Karnataka - Subsection

Section 53(2)(c) in The Karnataka Value Added Tax Act, 2003