Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 11(9)] [Section 11] [Entire Act] State of Karnataka - Subsection Section 11(9)(b) in The Karnataka Value Added Tax Act, 2003 (b)Input tax shall not be deducted by an agent purchasing or selling goods on behalf of any other person other than a non-resident principal.