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[Cites 0, Cited by 4] [Section 12] [Entire Act]

State of Karnataka - Subsection

Section 12(2) in The Karnataka Value Added Tax Act, 2003

(2)Deduction of input tax under this Section shall be allowed only after commencement of commercial production, or sale of taxable goods or sale of any goods in the course of export out of the territory of the India by the registered dealer and shall be apportioned over a specified period, as may be prescribed.