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[Cites 0, Cited by 0] [Section 79(1)] [Section 79] [Entire Act]

State of Karnataka - Subsection

Section 79(1)(a) in Karnataka Goods and Services Tax Act, 2017

(a)the proper officer may deduct or may require any other specified officer to deduct the amount so payable from any money owing to such person which may be under the control of the proper officer or such other specified officer;