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[Cites 0, Cited by 2] [Section 59] [Entire Act]

State of Karnataka - Subsection

Section 59(1) in The Karnataka Value Added Tax Act, 2003

(1)The Government and the Commissioner may from time to time, issue such orders, instructions and directions to all officers and persons employed in the execution of this Act as they may deem fit for the administration of this Act, and all such officers and persons shall observe and follow such orders, instructions and directions of the Government and the Commissioner.