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[Cites 0, Cited by 0] [Section 42(3)] [Section 42] [Entire Act]

State of Karnataka - Subsection

Section 42(3)(c) in The Karnataka Value Added Tax Act, 2003

(c)Notwithstanding anything contained in this Act, the deferred payment of tax under clause (a) shall not attract interest under sub-section (2) of Section 36, provided the conditions laid down for payment of the tax deferred are satisfied.