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[Cites 0, Cited by 0] [Section 88(2)] [Section 88] [Entire Act]

State of Karnataka - Subsection

Section 88(2)(j) in The Karnataka Value Added Tax Act, 2003

(j)securing that returns furnished or accounts or documents produced or evidence of any kind given under this Act before any prescribed authority or an appeal or revision from any decision of such authority are kept confidential;