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[Cites 0, Cited by 1] [Section 61] [Entire Act]

State of Karnataka - Subsection

Section 61(1) in The Karnataka Value Added Tax Act, 2003

(1)The Additional Commissioners, Joint Commissioners, Deputy Commissioners, Assistant Commissioners and Commercial Tax Officers shall perform their functions in respect of such areas or of such dealers or classes of dealers or of such cases or classes of cases as the Commissioner may direct.