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 47(2)] [Section 47] [Entire Act] State of Karnataka - Subsection Section 47(2)(b) in The Karnataka Value Added Tax Act, 2003 (b)the dealer liable to pay the amount shall pay interest at the rate of two per cent of such amount for each month of default and