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 7] [Section 22] [Entire Act] State of Karnataka - Subsection Section 22(7) in The Karnataka Value Added Tax Act, 2003 (7)Every dealer who exports taxable goods is liable to register after the first export and shall report such liability at the end of the month in which such export takes place.
