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SALES TAX/VAT - State can Include Proceeds from Inter-State Sale in Turnover to Classify Dealers for Sales Tax: SC - (29 Mar 2019)

SALES TAX/VAT

Supreme Court has repelled challenge to constitutionality of Section 6B of Karnataka Sales Tax Act 1957 on ground that it permitted State to include proceeds from inter-state sale in 'total turnover' and said that state can include proceeds from inter-state sale in total turnover to classify dealers for sales tax slab.

Tags : SUPREME COURT   KARNATAKA SALES TAX ACT 1957  

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