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

[Cites 0, Cited by 7] [Section 53(2)] [Section 53] [Entire Act]

State of Karnataka - Subsection

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

(b)carry with him a tax invoice or a bill of sale or a delivery note or such other documents as may be prescribed, in respect of the goods carried in the goods vehicle or boat, ship or similar vessel; and

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State of Karnataka - Subsection

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