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 0] [Section 43(4)] [Section 43] [Entire Act] State of Karnataka - Subsection Section 43(4)(b) in The Karnataka Value Added Tax Act, 2003 (b)is liable to the extent of the amount set aside for the tax payable by the person who owned the asset; and