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[Cites 0, Cited by 1] [Section 58] [Entire Act]

State of Karnataka - Subsection

Section 58(1) in The Karnataka Value Added Tax Act, 2003

(1)The State Government may appoint a Commissioner of Commercial Taxes and as many Additional Commissioners, Joint Commissioners, Deputy Commissioners, Assistant Commissioners, State Representatives and Commercial Tax Officers, as they think fit for the purpose of performing the functions, respectively conferred on them by or under this Act or by or under any other law for the time being in force.