Section 12(2) in Karnataka Tax on Entry of Goods Act, 1979
(2)[ Notwithstanding anything contained in sub-section (1), the State Government or the Commissioner may, by notification, authorize officers to exercise powers and discharge duties and perform functions under this Act in respect of such area and such dealer or classes of dealers, or such cases or classes of cases as may be specified in the notification.] [Omitted by Act 14 of 1994 w.e.f. 1.4.1994 and again inserted by Act 11 of 2005 w.e.f. 1.4.2005]
