Section 158(3)(i) in Karnataka Goods and Services Tax Act, 2017

[Cites 0, Cited by 0] [Section 158(3)] [Section 158] [Entire Act]

State of Karnataka - Subsection

Section 158(3)(i) in Karnataka Goods and Services Tax Act, 2017

(i)any particulars relevant to any inquiry into a charge of misconduct in connection with any proceedings under this Act against a practising advocate, a tax practitioner, a practising cost accountant, a practising chartered accountant, a practising company secretary to the authority empowered to take disciplinary action against the members practising the profession of a legal practitioner, a cost accountant, a chartered accountant or a company secretary, as the case may be; or

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State of Karnataka - Subsection

Section 158(3)(i) in Karnataka Goods and Services Tax Act, 2017