Section 76(1)(a) in The Karnataka Value Added Tax Act, 2003

[Cites 0, Cited by 0] [Section 76(1)] [Section 76] [Entire Act]

State of Karnataka - Subsection

Section 76(1)(a) in The Karnataka Value Added Tax Act, 2003

(a)fails to provide a tax invoice as required by sub-section (1) of Section 29 or a credit or debit note as required by sub-section (1) or sub-section (2) of Section 30, or

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State of Karnataka - Subsection

Section 76(1)(a) in The Karnataka Value Added Tax Act, 2003