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[Cites 0, Cited by 1] [Section 31] [Entire Act]

State of Karnataka - Subsection

Section 31(3) in The Karnataka Value Added Tax Act, 2003

(3)If the Commissioner considers that any class of dealers is not in a position to keep and maintain accounts in accordance with the provisions of this Section, he may, for reasons to be recorded in writing, permit such class of dealers to maintain accounts in the prescribed manner.