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[Cites 0, Cited by 0] [Section 88(2)] [Section 88] [Entire Act]

State of Karnataka - Subsection

Section 88(2)(t) in The Karnataka Value Added Tax Act, 2003

(t)any other matter for which there is no provision or no sufficient provision in this Act and for which provision is, in the opinion of the Government, necessary for giving effect to the purposes of this Act.