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[Cites 0, Cited by 0] [Section 142(11)] [Section 142] [Entire Act]

State of Karnataka - Subsection

Section 142(11)(a) in Karnataka Goods and Services Tax Act, 2017

(a)notwithstanding anything contained in section 12, no tax shall be payable on goods under this Act to the extent the tax was leviable on the said goods under the Karnataka Value Added Tax Act, 2003 (Karnataka Act 32 of 2004);