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[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of Karnataka - Subsection

Section 58(2) in Karnataka Goods and Services Tax Act, 2017

(2)The Government or the authority specified by it shall maintain proper and separate account and other relevant records in relation to the Fund and prepare an annual statement of accounts in such form as may be prescribed in consultation with the Comptroller and Auditor General of India.Chapter- XII Assessment