Section 142(11) in Karnataka Goods and Services Tax Act, 2017
(11)(a)notwithstanding anything contained in section 12, no tax shall be payable on goods under this Act to the extent the tax was leviable on the said goods under the Karnataka Value Added Tax Act, 2003 (Karnataka Act 32 of 2004);(b)notwithstanding anything contained in section 13, no tax shall be payable on services under this Act to the extent the tax was leviable on the said services under Chapter V of the Finance Act, 1994 (Central Act 32 of 1994);(c)where tax was paid on any supply, both under the Karnataka Value Added Tax Act, 2003 (Karnataka Act 32 of 2004) and under Chapter V of the Finance Act, 1994 (Central Act 32 of 1994), tax shall be leviable under this Act and the taxable person shall be entitled to take credit of value added tax or service tax paid under the existing law to the extent of supplies made after the appointed day and such credit shall be calculated in such manner as may be prescribed.
