Section 158(3)(j) in Karnataka Goods and Services Tax Act, 2017

[Cites 0, Cited by 0] [Section 158(3)] [Section 158] [Entire Act]

State of Karnataka - Subsection

Section 158(3)(j) in Karnataka Goods and Services Tax Act, 2017

(j)any particulars to any agency appointed for the purposes of data entry on any automated system or for the purpose of operating, upgrading or maintaining any automated system where such agency is contractually bound not to use or disclose such particulars except for the aforesaid purposes; or

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State of Karnataka - Subsection

Section 158(3)(j) in Karnataka Goods and Services Tax Act, 2017