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[Cites 0, Cited by 22] [Entire Act]

State of Karnataka - Section

Section 14 in The Karnataka Value Added Tax Act, 2003

14. Special rebating scheme.

- Deduction of input tax shall be allowed on the difference between the rate of input tax charged at a rate higher than four per cent and the rate specified in Third Schedule on purchases specified in sub-section (5) and sub-section (6) of Section 11.