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[Cites 0, Cited by 4] [Section 31] [Entire Act]

State of Karnataka - Subsection

Section 31(4) in The Karnataka Value Added Tax Act, 2003

(4)Every dealer whose taxable turnover in a year exceeds twenty five lakh rupees shall have his accounts audited by a Chartered Accountant or a Tax Practitioner subject to such conditions and such limits as may be prescribed and shall submit to the prescribed authority a copy of the audited statement of accounts and prescribed documents in the prescribed manner.