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[Cites 0, Cited by 2] [Section 2] [Entire Act]

State of Karnataka - Subsection

Section 2(3) in The Karnataka Value Added Tax Act, 2003

(3)"Agricultural produce or horticultural produce" shall not be deemed to include tea, beedi leaves, raw cashew, timber, wood, tamarind and such produce, except coffee as has been subject to any physical, chemical or other process for being made fit for consumption, save mere cleaning, grading, sorting or drying.