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[Cites 0, Cited by 2] [Section 53] [Entire Act]

State of Karnataka - Subsection

Section 53(1) in The Karnataka Value Added Tax Act, 2003

(1)If the Government or the Commissioner considers it necessary, with a view to prevent or check evasion of tax under this Act in any place or places in the State, it or he may, by notification, direct the establishment of a check post or the erection of a barrier, or both, at such place or places as may be notified.