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[Cites 0, Cited by 0] [Section 70] [Entire Act]

State of Karnataka - Subsection

Section 70(1) in Karnataka Goods and Services Tax Act, 2017

(1)The proper officer under this Act shall have power to summon any person whose attendance he considers necessary either to give evidence or to produce a document or any other thing in any inquiry in the same manner, as provided in the case of a civil court under the provisions of the Code of Civil Procedure, 1908 (Central Act 5 of 1908).