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[Cites 0, Cited by 0] [Section 136] [Entire Act]

State of Karnataka - Subsection

Section 136(a) in Karnataka Goods and Services Tax Act, 2017

(a)when the person who made the statement is dead or cannot be found, or is incapable of giving evidence, or is kept out of the way by the adverse party, or whose presence cannot be obtained without an amount of delay or expense which, under the circumstances of the case, the court considers unreasonable; or