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[Cites 0, Cited by 1] [Section 60] [Entire Act]

State of Karnataka - Subsection

Section 60(4) in The Karnataka Value Added Tax Act, 2003

(4)The order of the authority shall be binding only on the applicant who seeks clarification and only in respect of the goods or transaction in relation to which a clarification is sought and also only on all the subordinate officers.